Section 46 in The Chandernagore Municipal Corporation Act, 1990
46. Meetings.
(1)The Corporation shall meet not less than once in every month for the transaction of business.(2)The Chairman may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one-third of the elected members of the Corporation, convene a meeting of the Corporation.(3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjourned in the like manner.
