Section 61 in The Gujarat Municipalities Act, 1963
61. Procedure by circular.
(1)Notwithstanding anything contained in section 60, the chairman of a committee may, instead of convening a meeting, circulate a written proposition of his own or of any other member of the committee or of any executive officer of the municipality for the observations and votes of the members of the committee.(2)Propositions when to be sent to Government of Panchayat officers for remarks. - Previous to circulating any such proposition as aforesaid, the chairman may, if he thinks fit, and if the business to which it relates is of the nature described in clause (13) of section 51, shall obtain thereupon the remarks, if any, which any officer of the Government or of a panchayat whose presence the municipality would be entitled to require under the provisions of sub-clause (b) of clause (14) of section 51, desires to record.(3)Decisions how to be taken on propositions circulated. - The decision on any proposition so circulated shall be in accordance with the majority of votes of the members of the committee who vote upon it, unless a special meeting is convened to consider the said proposition on a request being made by not less than two members in respect of the proposition.(4)And how to be recorded. - Every decision arrived at by a committee under this section shall be recorded in the minute book.
