Section 15 in Haryana Urban Development Authority (Conduct of Meetings) Regulations, 1977
15. Recording and confirmation of minutes.
- (i) Minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be provided for the purpose, which shall be signed at the next ensuing meeting by the person presiding at such meeting, and shall be open to inspection by any member during office hours.(ii)The proceedings of each meeting shall be prepared by the Secretary, after approval and signatures of the Presiding Authority, the proceedings shall be duly kept by the Secretary in his personal custody.(iii)No person shall be entitled to object to the text of the minutes of any meeting unless he was present at the meeting to which they relate.
