Section 107 in Kolkata Municipal Corporation Act, 1980
107. Asking for statement from Mayor-in-Council.
(1)Any Councillor [ xxx ] [Words. "or Alderman" omitted by section 4(12) of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 (West Bengal Act No. 36 of 1994), w.e.f. 1.6.1994.] may ask for statement from the Mayor-in-Council on an urgent matter relating to the administration of the Corporation or the municipal government of Kolkata by giving a notice to the Municipal Secretary at least one hour before the commencement of the sitting on any day.(2)The Mayor or a member of the Mayor-in-Council may either make a brief statement on the same day or fix a date for the same.(3)Not more than two such matters shall be raised at the same sitting and in the event of more than two matters being raised, priority shall be given to the matters which are, in the opinion of the Chairman or, in his absence, the member of the panel of Presiding Officers, more urgent and important.(4)There shall be no debate on such statement at the time it is made. B. Minutes and proceedings
