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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa Veterinary Council Rules, 1997

(2)A report shall be kept for the observations and for the discussions at the meeting of the State Council in an accurate manner as far as possible for perusal by the members of the State Council, the detailed proceedings of the meeting which shall be treated as confidential shall be kept in the office and shall be open to members for inspection. A copy of the proceedings in full or in part shall be supplied to any members, who may apply for it.Note. - Such copy shall be supplied on the payment of the fixed by the President and such fee shall not exceed the cost of copying. No copy of proceedings held in camera shall be supplied out; but such proceedings can be inspected by the members of the Council.