Section 9 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
9. Proceeding of the meeting.
(1)Proceedings of the meeting of the Committee shall be recorded in Hindi by the Secretary of the Committee under the instruction 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 frist item on the Agenda and the members who were present in the former meeting shall have the right to question the correctness of the recorded proceedings, which shall be corrected with such modifications as may be decided upon to bring those in conformity with facts. In case of any dispue about the correctness of the proceedings, the matter shall be decided in accordance ,with the majority of the votes of the members who had attended the former meeting and the present.(3)Proceedings of each meeting shall be recorded in the Minutes Book kept by the Committee for the purpose 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 Minutes Book in his custody.(4)A resume of every discussion with the number of votes for any against such motion or amendment shall be recorded by the Secretary under the instructions of the meeting. A complete and accurate record shall be kept in the Minutes Book to indicate whether a member did not caste vote or voted for or against a proposition on a amendment.If a resolution is based on a certain report, letter or document substance of such report, letter of document shall be incorporated in the Minutes Book.
