Section 88 in Greater Hyderabad Municipal Corporation Act, 1955
88. Provisions regulating the Corporation's proceedings.
- The Corporation shall meet for the despatch of business and shall from time to time, make such bye-laws with respect to the summoning, notice, place, management and adjournment of such meetings, and generally with respect to the mode of transacting and managing the business of the Corporation including the submission, asking and answering of questions under section 122 as they think fit, subject to the following conditions:-(a)the ordinary meeting in the month immediately preceding the month in which the first meeting referred to in clause (b) is held shall be held not later than the twentieth day of the month so preceding;(b)the first meeting after general elections shall be held within a month of the publication of the declarations under section 66 on such day and at such time and place as the Commissioner may fix;(c)the day, time and place of meeting shall in every other case be fixed by the Mayor, in his absence by the Deputy Mayor and in the absence of both the Mayor and the Deputy Mayor by the Chairman of the Standing Committee [and every such meeting shall be held atleast once in three months;] [Added by Act No.15 of 2013.](d)the Mayor or in his absence the Deputy Mayor or in the absence of both the Mayor and Deputy Mayor the Chairman of the Standing Committee may whenever he thinks fit, and shall, upon a written requisition signed by not less than one-sixth of the whole number of [Member] [['Throughout the ActFor Substituted
