Section 25 in The Jharkhand Area Autonomous Council Act, 1994
25. Minutes.
(1)The minutes of the Council shall be recorded in a register which shall be maintained by the Secretary and shall be signed by the Chairman and in his absence the person presiding over the meeting.(2)The minutes of the Executive Council shall be recorded in a register which will be maintained by the Secretary and shall be signed by Chief Executive Councillor and in his absence by the Vice Chief Executive Councillor presiding over the meeting.(3)The verified copy of the minutes of every meeting of the Council and the Executive Council shall be forwarded to the State Government by the Secretary.
