Section 72 in The Delhi Municipal Corporation Act, 1957
72. Meetings.
(1) The [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall ordinarily hold at least one meeting in every month for the transaction of business.(2)The Mayor or in his absence the Deputy Mayor may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one fourth of the total number of councillors [and other person referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 52, for "and alderman" (w.e.f. 1-10-1993)], convene a special meeting of the [a Corporation.] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjourned in like manner.
