Section 26 in The M.P. Homoeopathy Council (General) Rules, 1976
26.
(1)The minutes of each meeting shall state the text of each motion and amendment whether adopted, negatived or withdrawn together with the names of the mover and seconder and the names of those voted for or against but without any comment and without any record of observation made by any member at the meeting.(2)The minutes of every meeting shall be recorded in Hindi as far as possible.(3)A copy of the minutes of each meeting of the Council shall be submitted to the President within 10 days of the meeting and attested by him and they shall then be sent to each member within 30 days of the meeting.(4)The minutes shall be deemed to have been confirmed if after they are read to the Council or the Committee in the same meeting or the next meeting and are admitted to be correct and if the President sign them with the remark that they were read to the Council or the Committee as the case may be, and were found correct.
