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State of Punjab - Section

Section 8 in The Punjab School Education Board Business Regulations

8.

The minutes of each meeting of the Board shall be recorded by the Secretary and submitted to the Chairman of the meeting for approval and signature. A copy of the minutes shall then be sent by the Secretary to the State Government and to each member, and such of the members as were present shall within a fortnight of the issue of the minutes, communicate to the Secretary any exception they may take to the correctness thereof. The minutes and the exception taken, if any shall be laid before the next meeting of the Board and the minutes in the final form shall than be confirmed.