Section 29(4) in The M.P. Municipal Corporation Act, 1956
(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting [except with the consent of two-third of the members present.] [Substituted by M.P. Act No 13 of 1961.]I[(5) The Commissioner shall prepare the list of the business (agenda) to be transacted in the meeting as mentioned in sub-section (3) and submit it to the Mayor for approval. The Mayor shall approve the agenda and send it to the Speaker. The Speaker shall arrange to send the same along with the notice of meeting to the Councillors. The Speaker shall neither exclude nor include any item in the agenda as approved by the Mayor.] [nserted by M.P Act No. 29 of 2003.]
