Section 79 in The Delhi Municipal Corporation Act, 1957
79. Maintenance of order at and admission of public to, meetings; withdrawal and suspension of councillors and [persons referred to in clause (b) of sub-section (b) of sub-section (3) of section 3.] [Substituted by Act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993).]
(1)The Mayor or the person presiding over a meeting preserve order thereat and shall have all powers necessary for the purpose of preserving such order.(2)The Mayor or the person presiding over a meeting may direct any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993).] whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting and any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] so directed to withdraw shall do so forthwith and shall absent himself during remainder of the meeting.(3)If any councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] is ordered to withdraw a second time within fifteen days, the Mayor or the person presiding may suspend such councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] from attending the meetings of the Corporation for any period not exceeding fifteen days and the councillor or alderman so suspended shall absent himself accordingly:Provided that the Mayor may at any time decide that such suspension be terminated:Provided further that such suspension shall not debar the suspended councillor [or persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by act 67 of 1993, section 59, for "or alderman" (w.e.f. 1-10-1993)] from serving on any committee of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] of which he is a member.(4)Subject to sub-section (5) every meeting shall be open to the public, unless a majority of the [members and persons referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 59, for "members" (w.e.f. 1-10-1993).] present at the meeting decide that any enquiry or deliberation pending before the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall be held in private.(5)The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may make regulations for the purpose of admission of the member of the public to its meetings and for the removal by force, if necessary, of any member of the public admitted to a meeting for interrupting or disturbing the proceedings of the meeting.(6)In the case of grave disorder arising in a meeting the Mayor or the person presiding may, if he thinks it necessary to do so, adjourn the meeting to a date specified by him.
