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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(ii) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

(ii)Minutes of the proceedings of each meeting of the Samiti shall be drawn up and recorded by the Block Development Officer in the Oriya language in the book kept for the purpose and after obtaining the signature of the presiding member, the Block Development Officer shall circulate copies of the same, to all members, within seven days of the meeting. If no objections are received from any member, within 20 days of holding of the meeting the minutes shall be taken to have been correctly recorded.