Section 78 in Gauhati Municipal Corporation Act, 1971
78. Notice of meeting and business.
- A notice of meeting along with a list of the business to be transacted at every meeting except at an adjourned meeting shall be delivered at registered address of each Councillor at least five days before the time fixed for such meeting and not business shall be brought before, or transacted at, any meeting other than the business of which notice has been so given:Provided that any Councillor may send or deliver to the Municipal Secretary notice of any resolution going beyond matters mentioned in the notice given of such meeting so as to reach him at least three days before the date fixed for the meeting and the Municipal Secretary shall with all possible despatch take steps to circulate such resolution to every Councillor in such manner as he may think fit.Explanation. - In this section, "Registered address" means the address for the time being entered in the register of addresses of Councillors maintained in this behalf by the Municipal Secretary.
