Section 84(2) in Gauhati Municipal Corporation Act, 1971
(2)The quorum necessary for the transaction of business at a meeting shall be one half of the total number of Councillors of the Corporation when any of the following subjects are to be disposed at such meeting: -(i)Scale of establishment and salaries.(ii)The framing of regulation and bye laws under sections 415 and 416.(iii)The annual budget estimates.(iv)The appointment or the fixing of the pay of allowance of a paid Secretary, Engineer, Water Works Superintendent, Health Officer, Assessor or other officers.(v)Imposition of Taxes, fees and tolls under section 144 of the Act.(vi)The Election of Mayor or Deputy Mayor or member of the Standing Committees.(vii)Raising of a loan.(viii)The subject of a meeting specially convened for the purpose.(ix)Any other subject prescribed by regulation and bye law framed in this behalf.
