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State of Meghalaya - Section

Section 8 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

8. Minutes.

(1)Record shall be kept, of the names of members who attend the meeting and of the proceedings at the meeting, in a book to be maintained for that purpose by the Member-Secretary.
(2)The minutes of the previous meeting shall be read at the beginning of every succeeding meeting, and shall be confirmed and signed by the presiding officer at such meeting.
(3)The proceeding shall be open to inspection for any member at the office of the Board during office hours.