Section 17 in Oil Industry (Development) Rules, 1975
17. Record of business.
(1)A record shall be maintained by the Secretary of all items of business transacted by the Board or by the Committee and copies of such record shall be forwarded to the Central Government.(2)The record of business transacted at every meeting of the Board and of any of the Committee shall be signed by the Chairman or the member presiding at such meeting.(3)When business is transacted by circulation of papers, a record of business so transacted shall be signed by the Chairman.
