Section 16 in Haryana Municipal Business Bye-laws 1981
16. Maintenance of minutes [Section 31 (1)].
- The [Executive officer or in his absence, the Secretary] [Substituted the words 'Chief Executive Officer' vide Notification, dated 21.4.1995.] shall maintain the minutes of the proceedings of all meetings and sign them prior to laying them before the Chairman for signature at the end of the meeting.
