Section 76 in The Chhattisgarh Municipalities Act, 1961
76. Procedure of Committee meetings.
(1)A Committee may meet and adjourn as often as it thinks proper but the Chairman of the Committee may whenever he thinks fit and shall upon the written request of the President of the Council or of at least two members of the Committee call a special meeting of such Committee.(2)If the Chairman of any Committee remains absent from the Municipal area for a period exceeding fifteen days or if he fails to call a meeting of the Committee within the prescribed period upon the written request of the President or at least two members of the Committee the President or in the absence of the President, the Vice President may call a meeting thereof.(3)Every meeting of a Committee shall, except for special reasons to be mentioned in the notice convening the meeting, be held in the buildings used as Municipal office.(4)No business shall be transacted at any Committee meeting unless not less than one-half of the members of the Committee be present thereat.
