Section 83 in Gauhati Municipal Corporation Act, 1971
83. Meeting to ordinarily open to Public.
(1)Every meeting shall be open to the public, unless a majority of the Councillors present at the meeting decide by a resolution that any enquiry or deliberation pending before the Corporation shall be held in private.(2)The Corporation may make rules for regulating the administration of the members of the public to its meetings and for the removal by force, if necessary, of any member of the public admitted to a meeting under such rules, for interrupting or disturbing the proceeding of the meeting.
