Section 91 in Uttar Pradesh Municipal Corporation Act, 1959
91. Notice of meeting and business.
(1)A list of the business to be transacted at every meeting, except an adjourned meeting, shall be sent to the address, given by himself, of each member of the Corporation, the Executive Committee, [the Development Committee, the Wards Committees] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] or other Committee constituted under clause (e) of Section 5, as the case may be, at least ninety-six hours in the case of a meeting of the Corporation and seventy-two hours in the case of a meeting of any such Committee before the time fixed for such meeting and no business, except as provided in sub-section (2), shall be brought or transacted at any meeting other than a business of which notice has been given:Provided that if the list of business aforesaid is sent by post it shall be sent under a certificate of posting.(2)Any member of the Corporation or of a Committee referred to in subsection (1), as the case may be, may send or deliver to the Municipal Commissioner notice of any resolution with a copy thereof proposed to be moved by him at any meeting of which notice has been sent under sub-section (1). The notice shall be sent or delivered at least forty-eight hours in the case of a meeting of the Corporation and twenty-four hours in the case of a meeting of any Committee before the date fixed for the meeting and thereupon the Municipal Commissioner shall with all possible despatch cause to be circulated such resolution to every member in such manner as he may think fit. Any resolution so circulated may, unless the meeting otherwise decides, be considered and disposed of thereat.
