(1)A meeting of Council shall he either ordinary or special.(2)The date of every meeting, except the meeting referred to in [Section 43, 43-A, 47, 55 or 71] [Substituted by M.P. Act No. 18 of 1997.], shall be fixed by the President, or in the event of his being incapable of acting, by the Vice-President, and in the like event in his case, by the Chief Municipal Officer.(3)Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be despatched to every Councillor and exhibited at the Municipal Office seven clear days before an ordinary meeting and three clear days before a special meeting.(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting.
