Section 61 in Arunachal Pradesh Municipal Act, 2007
61. Asking for Statement from Empowered Standing Committee.
(1)Any Councillor may ask for a statement from the Empowered Standing Committee on an urgent matter relating to the administration of the Municipality by giving notice to the Municipal Secretary at least one hour before the commencement of the meeting of the Municipality on any day.(2)The Chief Councillor or a member of the Empowered Standing committee may either make a brief statement on the same day or fix a date for making such statement.(3)Not more than two such matters shall be raised at the same meeting and, in the event of more than two matters being raised, priority shall be given to the maters which are, in the opinion of the Chief Councillor, more urgent and important.(4)There shall be no debate on such statement at the time it is made.B. Minutes and Proceedings.
