86. Meetings of a [Municipality] [Substituted by U.P Act No. 12 of 1994.].
(1)There shall be at least one meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in every month to be held on a day fixed by regulation or of which notice has been given in a manner provided by regulation in this behalf :(2)[ The President may convene a meeting whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the] [Substituted by U.P. Act No. 9 of 1933.] [Municipality] [Substituted by U.P Act No. 12 of 1994.] and served on the President or sent by registered post acknowledgement due addressed to the [Municipality] [Substituted by U.P Act No. 12 of 1994.] at their office, convene a meeting within a period of [fifteen days] [Substituted by U.P Act No. 26 of 1964.] from the date of the service or receipt of such requisition.[Provided that the President may, for reasons to be recorded, postpone a meeting, other than a meeting convened on the requisition of members as above, by giving such notice as may be provided by regulation in this behalf.] [Inserted by U.P. Act No. 26 of 1964.](3)A meeting may be adjourned until the next or any subsequent day, and an adjourned meeting may be further adjourned in the like manner.(4)Every meeting shall be held at the municipal office (if any) or other convenient place of which notice has been duly given.(5)[ The President shall report to the District Magistrate the name of any member who has, without obtaining sanction from the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.], absented himself from the meetings of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for more than three consecutive months or three consecutive meetings, whichever is the longer period.
