Section 29 in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
29. Minutes.
(1)Every Panchayat shall record in the Minute Book-(a)the names of the office-bearers present;(b)the names of the Government Officers, if any, present;(c)the minutes of all the proceedings of every meeting of the Panchayat and its committees;(d)the names of the office-bearers voting for or against any resolution or remaining neutral.(2)Such minutes shall be circulated to all the persons invited for the meeting, within 10 days from the conclusion of the meeting.(3)The minutes so recorded shall be signed by the person who presided over the said meetings.(4)It shall at all reasonable times be open to inspection free of charge by any office-bearer.(5)The Minutes shall be in Hindi written in Devnagri script.(6)A copy of the minutes shall, within fifteen days, be sent to,-(a)in case of Panchayat to the Chief Executive Officer of the Janpad Panchayat;(b)in case of Janpad Panchayat to the Chief Executive Officer of the Zila Panchayat or Deputy Director, Panchayat and Social Welfare;(c)in case of Zila Panchayat to the District Deputy Director of Panchayat and Social Welfare, Collector, Joint Director, Panchayat and Social Welfare and Director, Panchayat and Social Welfare.(7)In case, President or the Sarpanch fails on atleast three occasions to convene the meeting of Zila Panchayat, Janpad Panchayat or Gram Panchayat, as the case may be, as required by sub-section (4) or sub-section (6) of Section 44 of the Act, the Secretary or the Chief Executive Officer, as the case may be, shall send a report to that effect to the State Government or the prescribed authority who shall take suitable action in accordance with the provisions of the Act.
