Section 38 in The Rajasthan Agricultural Produce Markets Rules, 1963
38. Minute Book.
- A minute book shall be kept by every market committee and record of the proceedings of every meetings shall be entered therein by, or under the supervision of, member presiding over the meeting and shall be signed by him. The minute book shall be permanently preserved. It shall be opened ,to the inspection at all reasonable hours to members of the market committee and also to the [Director and the Secretary of the Board and the Collector or any other person authorised by them] [Substituted by Notification No. F. 10(191 )/Agriculture/Group II-B/74, dated 13.6.1980-Rajasthan Gazette, Extraordinary, Part IV-C, dated 16.6.1980, p. 93, dated 13.6.1980.] in this behalf. The proceedings of the market committee shall not be treated as public documents and copies thereof shall not be supplied except when so required by orders of a court. The Secretary of the market committee shall be responsible for the writing of the minute book and he shall also sign the minute book.
