Section 32 in The M.P. Municipal Corporation Act, 1956
32. Public to be admitted to the meeting of Corporation.
- The meeting of the Corporation shall ordinarily be open to the public :Provided that the presiding authority may either suo motu or on the suggestion of any member exclude the public from a meeting temporarily or otherwise :Provided further that the presiding authority may at any time cause any person who interrupts the proceedings to be removed.
