- Subject to any provision to the contrary made by regulation in this behalf, any business may be transacted at any meeting :Provided that no business which is required to be transacted by a special resolution shall be transacted unless previous notice of the intention to transact such business has been given :Provided also that nothing in this section shall apply to the motion that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall adopt a resolution expressing non-confidence in the President or to a motion that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall adopt a resolution calling upon the President to resign.
