Section 66C in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
66C. Meetings of Area Sabha.
(1)The Chairperson of the Area Sabha shall convene a meeting of the Area Sabha. The Secretary of the Area Sabha shall, thereafter issue a notice of the meeting specifying the date, time, and place, as is fixed by the Chairperson. Every such meeting shall be given wide publicity in the area of the Area Sabha:Provided that, a period of not more than six months shall elapse between the two meetings of the Area Sabha.(2)If the Chairperson fails to convene four meetings of the Area Sabha continuously, within a period of two years, as provided under sub-section (1), the State Government shall, upon reference being made by the Chief Officer, by order in the Official Gazette, disqualify the Chairperson for being a Councillor.(3)Every meeting of the Area Sabha shall be presided over by the Chairperson of Area Sabha and shall be conducted in such manner as may be prescribed.(4)The Secretary of the Area Sabha shall,-(a)make necessary arrangements for the meeting and record the minutes of the meeting and forward the same with the approval of the Chairperson to the ward office and the Council;(b)obtain information from the Council or any of its offices regarding the action taken by the Council or the office concerned, as the case may be, on the suggestions made by the Area Sabha and present the same in the meeting;(c)attend other works incidental to clauses (a) and (b).
