Section 5 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
5. Intimation of the meeting.
- The Secretary shall send the notice of meeting to every Councillor specifying the date, time and place thereof and the agenda of business to be transacted before seven working days of an ordinary meeting and three working days of a special meeting. A copy of such notice shall also be displayed at the notice board of the office. The notice of meeting shall be sent in Form 'A' appended to these rules.
