Section 74 in The Delhi Municipal Corporation Act, 1957
74. Notice of meetings and business.
- A list of the business to be transacted at every meeting except at an adjourned meeting shall be sent to the address of each councillor [and the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 54, for "and alderman" (w.e.f. 1-10-1993)] at least seventy-two hours before the time fixed for such meeting; and no business shall be brought before, or transacted at, any meeting other than the business of which a notice has been so given:Provided that any councillor [or the persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 54, for "or aldermen" (w.e.f. 1-10-1993)] may send or deliver to the Municipal Secretary notice of any resolution going beyond the matters mentioned in the notice given of such meeting so as to reach him at least forty-eight hours before the date fixed for the meeting and the Municipal Secretary shall with all possible dispatch take steps to circulate such resolution to every councillor and the person referred to in clause (b) of sub-section (3) of section 3 in such manner as he may think fit.
