Section 51 in Karnataka Agricultural Produce Marketing Act 1966
51. Minutes.
- Minutes shall be kept of the names of the members present and of the proceedings at each meeting of the committee and if any member present at the time so desires of the names of the members voting respectively for or against the resolution in a book to be provided for this purpose which shall be signed as soon as practicable by the Secretary and the presiding authority of such meeting and shall at all reasonable times be open to inspection by any member of the committee or save as otherwise provided in the rules on payment of the fee prescribed in the bye-laws by any person entitled to vote at the elections of members of the market committee.
