Section 106 in The Calcutta Municipal Corporation Act, 1980
106. Discussion on urgent public matters. -
(1)Any Councillor [* * *] [Words omitted by W.B. Act 36 of 1994.] may give notice of raising discussion on a matter of urgent public importance to the Municipal Secretary specifying clearly the matter to be raised.(2)Such notice supported by the signatures of at least two other elected members shall reach the Municipal Secretary at least forty-eight hours before the date on which such discussion is sought and the Municipal Secretary shall immediately place it before the Chairman or in his absence, any member of the panel of Presiding Officers and circulate the same among the members in such manner as he may think fit.(3)The Chairman or, in his absence, any member of the panel of Presiding Officers may admit for discussion such notice or notices as may appear to him to be of sufficient importance and allow such time for discussion as he may consider appropriate.(4)There will be no formal resolution nor voting.
