Section 457(2) in The Maharashtra Municipal Corporations Act, 1949
(2)Proceedings of Corporation and Committees and conduct of business -(a)the time and place of meetings of the Corporation, committees and sub-committees;(b)the manner in which notice of such meetings, shall be given;(c)the quorum necessary for the transaction of business at such meetings;(d)the management and adjournment of such meetings, and the regulation of orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;(e)the submission, asking and answering of questions at meetings of the Corporation;(f)the constitution of Special Committees;(g)the keeping of minutes and the submission of reports of meetings of the Corporation, committees and sub-committees;(h)the delegation of the powers of the Standing Committee to subÂcommittees;(i)the payment of conveyance charges to the Chairman and members of the Transport Committee for attendance at meetings there.(j)any other matter relating to the proceedings of the Corporation, a Committee or a sub-committee, the holding and regulation of meetings, the conduct of debate, the inspection of minute books and the supply of copies of minutes to councillors or other persons on payment of fees or otherwise.
