Section 61(3) in The City of Nagpur Corporation Act, 1948
(3)If, on any such requisition being made, the [Commissioner] shall declare that immediate compliance therewith would be prejudicial to the interests of the Corporation or of the public, it shall be lawful for him to defer such compliance until a time not later than the second ordinary meeting of the Corporation after he shall have declared as aforesaid. If at such meeting, or any meeting subsequent thereto, the Corporation shall repeat the requisition and it shall then still appear to the [Commissioner] in expedient to comply therewith, he shall make a declaration to that effect. Thereupon it shall be lawful for the Corporation to form a Committee consisting of [the Mayor, one Councillor chosen by the Corporation and one member elected by the Standing Committee from amongst its members] which shall engage to keep secret the existence and purport of all such documents and matters as may be disclosed to them except as hereinafter provided. The [Commissioner] shall be bound to make known and to disclose to the said Committee all writings and matters within his knowledge or under his control or otherwise available to him and included within the said requisition and the said Committee having taken cognizance of the information, writings and matters so laid before it shall determine by a majority of votes whether the whole or any part, and which part, if any, of such matters ought to be disclosed to the Corporation or kept secret for a defined time, which decision shall be conclusive and shall be reported to the Corporation at the next ordinary meeting thereof.
