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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(ii) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(ii)A separate Committee Book will be maintained by the Secretary of the Advisory Committee for recording the proceedings of each meeting of the Advisory Committee. The members of the Committee shall also record in this Book the dates for their visits with such remarks or suggestions as they may have to make. The minutes shall be signed as early as possible by the Chairman. Copies of the minutes shall be supplied to the Chief Inspector within a fortnight from the date of the meeting. The Chief Inspector may pass such order as may be deemed necessary on such minutes with the approval of Director.