Section 81(16) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(16)Except for reasons which the presiding authority deems emergent, no business relating to any work which is being or is to be executed for the Council by any Department of the Government or the Zilla Parishad concerned or to any educational matter shall be transacted at any meeting of a Council unless at least seven days previous to such meeting, a letter has been addressed to the concerned officer of the Government or the Zilla Parishad or the Educational Inspector, as the case may be, informing him of the intention to transact such business thereat and of the motions or propositions to be brought forward concerning such business.
