Section 35(6) in Gujarat District Planning Committees Rules, 2016
(6)The Secretary of the Committee shall also communicate, with the approval of the Chairperson or, the presiding member at meeting, the relevant extracts of the decisions taken at the meeting of the Committee or any of its sub-Committee to all concerned for necessary follow-up action and to monitor their compliance by evolving a suitable reporting system. Periodical reports on follow-up action shall be submitted to the Committee.
