36. Rules and Regulations for proceedings of the Council, the Standing Committees and other Committees.
(1)The proceedings of the Council, the Standing Committees and other Committees of a Municipality shall be governed by such rules, as may be prescribed, and such regulations, as may be made by such Council in accordance with the model Regulations provided by the Government.(2)The rules and regulations made under sub-section (1) may contain the following matters, namely:-(a)the time and place of meetings;(b)the manner in which notice of meetings shall be given;(c)the preservation of order and the conduct of proceedings at meetings and enforcing decisions on points of order and taking decisions on disputes and the powers, the Chairperson or Chairman, as the case may be, may exercise;(d)the division of duties among the members of the Council;(e)the constitution and procedure of Committees;(f)fixing the quorum of the Council and Committees;(g)the delegation of powers, duties or functions to the Chairperson, Chairman, Councillor, or an officer or an employee of the Municipality or to a Committee or to its Chairman or to any of its members; and(h)any other matter as may be necessary for regulating the proceedings.(3)Every matter coming before the council for decision shall be decided by the majority of votes of the elected Councillors present and in all cases of an equality of votes, the person presiding over the meeting shall have a casting vote, unless otherwise provided in this Act.(4)[ Every Councillor present at the meeting, if voted against any resolution passed by the Council, shall have the right to present to the Secretary a dissenting note regarding such resolution, within forty-eight hours of the conclusion of the meeting.(5)A copy of the minutes of every meeting of the Municipality and copy of the dissenting note, if any, received under sub-section (4) shall be forwarded by the Secretary within ten days after the date of the meeting, to the Government or to the officer authorised by the Government in this behalf.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
