Section 50D in The Mumbai Municipal Corporation Act, 1888
50D. Meetings of Brihan Mumbai Electric Supply and Transport Committee.
(1)Brihan Mumbai Electric Supply and Transport Committee shall meet for the despatch of business at such place as the Committee may from time to time decide and until a decision has been taken to meet elsewhere, shall meet in the chief municipal office.(2)The Committee may, from time to time, make such regulations with regard to the meetings of the Committee and sub-committees as the Committee think fit subject to the following conditions:-(a)there shall be a meeting of the Committee once a fortnight and at such other times as shall be found necessary;(b)the first meeting of the Committee shall be held on a day and at a time to be fixed by the Mayor and, if not held on that day, shall be held on some subsequent day to be fixed by a Mayor; and every subsequent meeting of the Committee shall be held on such day and at such time as the Committee may from time to time determine;(c)the Chairman of the Committee may, whenever he thinks fit, and shall, upon a written requisition signed by the Commissioner or the General Manager, or by not less than three Members of the Committee, within forty-eight hours of the receipt by him of the requisition, call a special meeting of the Committee for the transaction of any business;(d)no business shall be transacted at a meeting of the Committee unless at least seven members are present from the beginning to the end of such meeting;(e)every meeting of the Committee shall be presided over by the Chairman, if the Chairman is present at the time for holding the Meeting, and, if the Chairman is absent by such one of the members as may be chosen by the meeting to be Chairman for the occasion;(f)every question shall be decided by a majority of votes of the members of the Committee present and voting on that question, the presiding authority having a second or casting vote when there is equality of votes;(g)the Committee shall cause to be kept a minute of the names of the members present and of the proceedings at each meeting of the Committee in a book to be provided for this purpose, which shall be signed at, and by the presiding authority of, the next ensuing meeting after confirmation by the Committee at such meeting;(h)a member of the Committee shall not vote upon, or take part in the discussion before the Committee or before any sub-Committee of any matter in which he has directly or indirectly, by himself or by it his partner, any share or interest such as is described in clauses (g) to (I), both inclusive, of sub-section (2) of section 16, or in which he is professionally interested on behalf of a client, principal or other person.(3)The Commissioner and in his absence, the Director or a Deputy Commissioner authorised by the Commissioner in this behalf and the General Manager and in his absence any officer authorised by the General Manager in this behalf, shall have the same right of being present at a meeting of the Committee and of taking part in the discussion there at as a member of the Committee, but shall not be at liberty to vote upon or make any proposition at such meeting.
