Section 103 in The Calcutta Municipal Corporation Act, 1980
103. Meeting to be ordinarily open to public. -
(1)Every meeting shall be open to the public, unless a majority of the members of the Corporation present at the meeting decide by a resolution, which shall be put by the Presiding Officer either on his own motion or at the request of any such member without previous discussion, that any enquiry or deliberation pending before the Corporation shall be held in private.(2)The Corporation may make regulations providing for the admission of strangers to its meeting and for the removal by force, if necessary, of any stranger for interrupting or disturbing the proceedings of the meeting.
