(1)The Board of Councilors shall convene a meeting of the citizens in each area covered by [one or more wards, as the Board of Councilors may decide] [Substituted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995 for 'a borough committee'.], once a year for placing its annual administration report and annual financial statement [of the preceding year] [Inserted by ibid, w.e.f. 5.9.1995.] for public information and deliberation thereon.(2)The views of the citizens on the said report and statement shall be recorded and considered in such manner as may be [determined by the Board of Councilors.] [Substituted by ibid, w.e.f. 5.9.1995 for 'prescribed'.][433A. Member, officers, and employees to be public servants. - All the members of a Board of Councilors and all the officers and other employees of a Municipality shall, while acting, or purporting to act. in pursuance of, or in exercise of any power conferred by or under, any provision of this Act or the rules or the regulations made thereunder, to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).] [Inserted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.]
