Section 457(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)Proceedings of Corporation and Committees and conduct of business-(a)the time and place of meetings of the Corporation, committees and sub-committees;(b)the manner in which notice of such meetings, shall be given;(c)the quorum necessary for the transaction of business at such meetings;(d)the management and adjournment of such meetings, and the regulation or orderly conduct of business thereat, including the withdrawal or suspension of members guilty of disorderly conduct;(e)the submission, asking and answering of questions at meetings of the Corporation;(f)the constitution of Special Committees;(g)the keeping of minutes and the submission of reports of meetings of the Corporation, committees and sub-committees;(h)the delegation of the powers of the Standing Committee to subcommittees;(i)the payment of conveyance charges to the Chairman and members of the Transport Committee for attendance at meetings thereof;(j)any other matter relating to the proceedings of the Corporation, a Committee or a sub-committee, the holding and regulation of meetings, the conduct of debate, the inspection of minute-books and the supply of copies of minutes to councillors or other persons on payment of fees or otherwise.
