Section 15 in Haryana Municipal Business Bye-laws 1981
15. Outsiders at meetings [Section 31(1)].
- Meetings of the Committee may be open to the public at the direction of the Chairman provided that when a question of importance or other special matter arises, the Chairman may order the room to be cleared of outsiders. The Chairman may cause to be removed any person, not being member of the Committee, who interrupts the business of the meeting or conducts himself in a disorderly manner.
