Section 66 in The Chhattisgarh Municipalities Act, 1961
66. Notice to Government Executive Engineer.
- Except for reasons which the presiding authority deems emergent, no business relating to any work which is being executed for the Council by the Government Executive Engineer shall be transacted at any meeting of a Council unless at least fifteen days previous to such meeting, a letter has been addressed to the said Executive Engineer, informing him of the intention to transact such business thereat, and of the motions or propositions to be brought forward concerning such business.
