(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.
