Section 56 in The Chhattisgarh Municipalities Act, 1961
56. Convening of meeting.
- [(1) A meeting of the Council or Nagar Panchayat, as the case may be, shall be either ordinary or special.(2)The date of every meeting, except the meeting referred to in Section 43, 43-A, 47, 55 or 71 shall be fixed by the President, or in the event of his being incapable of acting, by the Vice-President:Provided that if the date of the meeting is not fixed by the President or the Vice-President, the Collector shall fix the date of the meeting under intimation to the State Government.(3)The process of finalizing the agenda and the manner of conducting the meeting shall be as may be prescribed by the State Government.] [Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
