Section 51(13) in The Gujarat Municipalities Act, 1963
(13)Except for reasons which the presiding authority deems urgent, no business relating to any work which is being executed for the municipality by a government executive engineer or to any educational matter shall be transacted at any meeting of a municipality unless, at least fifteen days previous to such meeting a letter has been addressed to the said executive engineer cr to the deputy educational inspector of the district, informing him of the intention to transact such business thereat, and of the motions or propositions to be brought forward concerning such business.
