Section 51 in The Howrah Municipal Corporation Act, 1980
51. Statements on matters relating to administration.
(1)Any Councillor [* * * *] [Words 'or Alderman' omitted by W.B. Act 36 of 1994.] may ask for a statement from the Mayor-in-Council on an urgent matter relating to the administration of the Corporation on the municipal government of Howrah by giving a notice to the Secretary at least one hour before the commencement of the sitting on any day.(2)The Mayor or a member of the Mayor-in-Council may accordingly make a brief statement on the same day or fix a date for the same.
