Section 54 in The Rajasthan Secondary Education Regulations, 1957
54. As soon as practicable after a meeting of the Board, a draft of the minutes of such meeting shall be submitted by the Secretary to the Chairman and attested by him. The minutes shall, then be circulated to all members, and such of them as were present shall within a fortnight of the issue of the minutes, communicate to the Secretary any exceptions taken, if any, shall be laid before the next meeting of the Board, and the minutes, in their final form shall then be confirmed.
