(1)Any meeting of the Council may with the consent of a majority of the [elected] [Inserted by M.P, Act No. 17 of 1994.] Councillors present, be adjourned, from time to time, to a latter hour of the same day or to any other date; but except as provided in sub-section (3) of Section 61 no business other than that left over at the adjournment meeting shall be transacted at the next meeting.(2)Notwithstanding anything contained in sub-section (1) if the presiding authority finds it impossible to continue the proceeding due to unruly behaviour of the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors it may, after making an announcement to that effect in the meeting, adjourn the meeting and business transacted in a meeting, if any, held by a majority of [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors immediately after such adjournment shall be null and void.(3)A notice of adjournment of a meeting under sub-section (1) or sub-section (2) shall contain the time, date and place of the next ensuing meeting, and-(a)shall be posted in the Municipal Office on the day on which the meeting is adjourned and such posting shall be deemed sufficient notice of the next ensuing meeting to the Councillors who were present in the meeting;(b)shall be served on the Councillors who were not present in the meeting but where such adjournment not a for a period exceeding twenty-four hours, it shall not be necessary to serve such notice and the pasting of the notice in the Municipal Office as aforesaid, shall be deemed a sufficient notice of the next ensuing meeting.
