41. Statute 39. - Minutes of the meeting. - The minutes of all proceedings of each meeting of the Senate shall be prepared by the Registrar and be signed by the Chairman of the meeting. The minutes shall record the names of the mover, the seconder and persons participating in the debate on the item and record the decisions thereon. The minutes shall not record the proceedings verbatim, nor a summary of the debates.
The Registrar with in a month after a meeting send to each member a copy of the minutes of that meeting by post.
