Section 5 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005
5. Intimation of the meeting.
- The Secretary shall send the Notice of the meeting to every Councillor specifying the date, time and place thereof and the agenda of business to be transacted thereat before seven clear days of an ordinary meeting and three clear days of a special meeting. A copy of such notice shall also be displayed at the notice board of the office. The notice of meeting shall be sent in Form A.
