Section 60 in The Gujarat Municipalities Act, 1963
60. Procedure at meetings.
(1)The provision of clauses (4), (9) and (14) of section 51 shall be complied with in all proceedings of committees as if meetings of committees were included in all references to meetings, of municipality contained in those provisions, and as if for the word "municipality" were it occurs in clause (9) of section 51 and the proviso to sub-clause (c) of clause (14) thereof, there was substituted the word "committee".If the chairman of any committee has been absent from the municipal borough for a period exceeding fifteen days, the president or vice-president may, in his absence, call a meeting thereof.(2)Meeting and adjournment of committees. - A committee may meet and adjourn as it thinks proper; but the chairman of a committee may whenever he thinks fit, and shall, upon the written request of the president of the municipality or of not less than two members of the committee and for a date not more than two days after the presentation of such request, call a special meeting of such committee.(3)Quorum. - No business shall be transacted at any meeting of a committee unless more than one-thirds of the members of the committee be present thereat.
