(1)The Board of Councilors shall meet not less than once in every month for the transaction of business :Provided that if there is no business to be transacted at any monthly meeting, the Chairman shall give notice of the fact to Councilors.(2)The Chairman shall, upon a requisition in writing by not less than one-third of the members of the Board of Councilors, convene a meeting of the Board.(3)All matters required to be decided at a meeting shall be determined by the majority of votes of the Councilors present and voting.(4)The State Government may by rules provide for such other matters relating to conduct of business of the Board of Councilors as are net provided in this Act.[51A. Quorum. - (1) The quorum necessary for the transaction of business at any meeting of a Municipality under this Act shall be one-third of the total number of [Councilors] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10,10.1994.] of the Municipality.(2)If at any time during a meeting of the Municipality there is no quorum, it shall be the duty of the Chairman or the person presiding over such meeting either to adjourn the meeting or to suspend it till there is a quorum.(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before such meeting if there had been a quorum, shall be brought before, and may be transacted at an adjourned meeting, whether there is a quorum or not.(4)All matters required to be decided by the Municipality at a meeting shall, save as otherwise provided in this Act, be determined by a majority of the [Councilors] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995. for 'members'.] of the Municipality present and voting at, such meeting.
