Section 7 in Punjab Water Supply and Sewerage Board (Conduct of Business) Rules 1980
7. Procedure for confirmation of minutes of meeting of the Board.
- The minutes of each meeting of the Board shall be recorded by the Secretary and submitted to the Chairman of the meeting through the Managing Director for approval. A copy of the minutes shall then be sent to the [Government] [Substituted for the words 'State Government' vide Punjab Government Notification dated 4.3.1983.] and to each directors within three days, after the meeting is held, and such of the director as were present in the meeting concerned shall within a fortnight of the issue of the minutes communicate to the Managing Director any exception they [may take] [Substituted for the words 'may make' vide Punjab Government Notification dated 4.3.1983.] to the correctness thereof. The minutes and the exceptions taken, if any, shall be laid before the next meeting of the Board and the minutes in the final form shall be confirmed.
