Section 386(1) in The City of Panaji Corporation Act, 2002
(1)Conduct of business. - (a) the time and place of committee meetings;(b)the manner in which notice of such committee meetings may be given;(c)the quorum necessary for the transaction of business at any committee meetings;(d)the filling of vacancies on any committee other than the Standing Committee;(e)any other matter relating to the proceedings of the Corporation or of the Standing Committee, the holding and regulation of meetings and the Conduct of debate and the mode of asking and answering of questions connected with the Administration of this Act and the inspection of minute books and the supply of copies of minutes to Councillors or other persons on payment of fees or otherwise;
