(1)Proceedings of the meeting of the Committee shall be recorded in [Punjabi (Gurmukhi script)] [Substituted vide Notification No. 7290 dated 30th March, 1987 Punjab Gazette dated 24th April, 1987.] by the Secretary of the Committee under the instructions and the supervision of the Chairman of the meeting and shall be signed by the Chairman.(2)Recorded proceedings of the meeting shall be read out in the next meeting of the Committee as the first item on the agenda and the members who were present in the former meeting shall have the right to questioning the correctness of the recorded minutes, which shall be corrected with such modifications as may be decided upon to bring those in conformity with the facts. In case of any dispute about the correctness of the minutes, the opinion of the Chairman under whose signatures the record was made, if he be present, shall be final. If, however, the said Chairman be not present when the dispute arises, the matter shall be decided in accordance with the majority of the votes of the members who had attended the former meeting and are present.(3)Proceedings of each meeting shall be recorded in the Minute Book kept by the Committee for the purpose in Form 'A' annexed to these bye-laws and shall be placed on the table of the Committee for reference by the members thereof and shall at all reasonable times and without any charge be open to their inspection. The Secretary of the Committee shall keep the Minute Book in his custody.(4)A resume of every discussion with the number of votes for and against each motion and amendment shall be recorded by the Secretary under the instructions of the Chairman of the meeting. A complete and accurate record shall be kept in the Minute Book to indicate whether a member did not cast vote or voted for or against a proposition or an amendment. [If any member records his dissent from the decision taken by the Committee, the dissenting note of such member shall be recorded by the Secretary, in the Minute Book and signature of the member concerned shall also be obtained.] [Inserted vide Notification No. 3066, dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.]If a resolution is based on a certain report, letter or document, substance of such report, letter or document shall be incorporated in the Minute Book.
