Section 55 in Jammu and Kashmir Municipal Corporation Act, 2000
55. Notice of meetings and business.
- A list of the business to be transacted at every meeting except at an adjourned meeting shall sent at the recorded address of each Councillor at least five days before the time fixed for such meeting and no business shall be brought before or transacted at, any meeting other than the business of which a notice has been so given:Provided that an urgent meeting may be called on a notice of a lesser period than five days;Provided further that any Councillor may send or deliver to the Commissioner notice of any business going beyond the matters mentioned in the notice given of such meeting so as to reach him at least forty-eight hours before the date fixed for the meeting and Commissioner shall with all possible dispatch take steps to circulate such resolution to every Councillor in such manner as he may think fit:Provided further that such other business or resolution may be transacted or taken up only with the permission of Chair.
