(1)The Municipal Corporation, the Municipal Council or the Nagar Panchayat shall meet not less than once in every month for the transaction of business.(2)The Mayor or, as the case may be, the Chairperson shall, upon a requisition in writing by not less than one-third of the member, convene a meeting of the respective body.(3)All matters required to be decided at a meeting shall be determined by the majority of votes of the members present and voting.(4)The State Government may by rules provide for such other matters relating to conduct of business of the Municipal bodies as are not provided in this Act.
