Section 89 in Gauhati Municipal Corporation Act, 1971
89. Conduct of business at meetings of Standing Committees, etc.
(1)The Corporation may make rules for regulating the conduct of business at meetings of Standing Committees, and Special Committees and Sub-Committees, and for providing for the constitution and conduct of business of Joint Committee of two or more Standing Committees in respect of matters in which two or more Standing Committees may be jointly interested.(2)In making such rules, the Corporation may provide that all or any of the provision of section 79 and of sections 82 to 84 (inclusive) may with such modification as it thinks fit apply to such Standing committees, Special Committees, Joint Committees or Sub-Committees.
