Section 25 in The City of Nagpur Corporation Act, 1948
25. Convening of meetings. - (1) A meeting of the Corporation shall be either ordinary or special.
[(2) The date of every meeting, except the meeting referred to in section 24, shall be fixed by the Mayor, or in the event of his being incapable of acting then by the Deputy Mayor, and in the like event in his case then by the Commissioner].(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 :Provided that if the notice is exhibited at the municipal office, failure to serve it on any Councillor shall not affect the validity of a meeting.(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting.[26. Power of Mayor and Deputy Mayor to call special meeting. - The Mayor, or in any such event as aforesaid, the Deputy Mayor, may whenever he thinks fit call a special meeting, and shall be bound to do so within two weeks of the receipt of a written requisition signed by not less than three members of the Standing Committee.]
