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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(4)(a) in The Orissa District Planning Committees Rules, 2000

(a)Minutes of proceedings of every meeting of the Committee shall be drawn up and recorded in a register to be maintained for the purpose by the Member-Secretary which shall be signed by the Chairperson or by the Presiding Member, as the case may be, after each meeting and every correction shall be attested. Minutes of proceedings of every meeting of the Committee so recorded shall be placed before the Committee in the next meeting for confirmation.