Section 176 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
176. held in the office of the corporation and the business before them shall be
disposed of in accordance with the prescribed procedure. Notices of suchmeetings shall be issued by the council secretary who in the case of meetings ofthe corporation shall do so in consultation with the Mayor and the ChiefCommissioner and in the case of meetings of a standing committee inconsultation with the chairman of such committee and the Chief Commissioner.Every notice shall specify the agenda for the meeting. Ordinarily no subject notincluded in the agenda shall be taken up at the meeting except mattersconsidered urgent by the Mayor or the chairman which may be considered ifsupplementary agenda in respect thereof has been circulated among thecouncillors or members before the meeting.(3)The corporation may require any of its officers to attend any meeting of thecorporation at which any matter dealt with by such officer in the course of his duties isbeing discussed when any officer is thus required to attend any such meeting he may becalled upon to make a statement of facts or supply such information in his possession
