Section 45 in Assam Co-Operative Societies Act, 2007
45. Minutes of proceedings of meetings.
(1)Every cooperative society shall record in the minutes books, in the official language of its station or in English or in any other language prescribed in the bye-laws, proceedings of every general meeting, delegate general body meeting and Board meeting and the names of the members or delegates present there at and shall be confirmed at the same or the next meeting. The proceedings of all General Meetings and Special General Meeting of every cooperative society complete in all respects as provided in the Act and bye-laws shall 6 sent to the Registrar within fifteen days from the date of completion of such meeting with due acknowledgement. The Registrar shall give his approval on the resolutions within fifteen days of receipt of the proceedings. If no approval is received within 6 aforesaid period, the proceeding shall be deemed to have been approved.(2)The minutes so recorded shall be signed -(a)in the case of a general meeting or delegate general body meeting, by the person who presided the said meeting, or in the event of his death, unwillingness or incapacity to sign the minutes within the time required by the Chief Executive of the cooperative society for the purpose of submission of proceedings for approval and which shall be confirmed in the following meeting;(b)in the case of a Board meeting by the person who presided the said meeting or by the person who presides the following meeting, wherein the minutes are confirmed.(3)In the matter of inclusion of any matter in the minutes of general meeting or Board meeting; which in the opinion of the Chairman of the meeting,-(a)is or could reasonably be regarded as defamatory of any person;(b)is irrelevant or immaterial to the proceedings, or(c)is detrimental to the interest of the society, the Chairperson shall exercise discretion in regards to inclusion or deletion in the minutes on the grounds specified above.
