64. Right of Executive Officer or Medical Officer of Health to take part in discussions.
- The Executive Officer, [Accounts Officer] [Inserted by U.P. Act No. 7 of 1953.] [or Medical Officer of Health] [Inserted by U.P. Act No. 5 of 1932.] may, within the permission of the [President] [Substituted by U.P. Act No. 7 of 1949.], or in virtue of a resolution passed in this behalf at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a committee, make an explanation in regard to a subject under discussion, but shall not vote upon or make a proposition at such meeting.
