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State of Chattisgarh - Section
Section 30 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
30. Repeal and Saving.
- All rules, orders or circulars, corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules ;Provided that anything done, or any action taken under the rules, orders or circulars so repealed, shall, unless such thing or action is inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form-A[See Rule 5]Notice of meetingOffice Of The Municipal Corporation/Municipality/Nagar Panchayat...................................District...............To,Shri..........................Councillor, Ward Number..................Address...................................It is hereby informed that the General/Special meeting of the Municipal Corporation/Municipal Council/Nagar Panchayat has been organized on.....................(date) at ....................A.M./P.M. at Agenda of Business of the meeting is enclosed in Annexure.| Please attend the meeting | Commissioner/Chief Municipal OfficerSeal.............................. |
| SI. No. | Subject |
| 1.2.3.4.5. | |
| 2. A short note on the agenda items included in the meeting isenclosed. | |
| ......................................Signature |
| Date of Meeting......................... | ||
| S. No. | Name of the Councillor | Signature or Thumb Impression |
| (1) | (2) | (3) |
| 1. | ||
| 2. | ||
| 3. | ||
| 4. | ||
| 5. | ||
| Signature............................. | Signature........... | |
| Designation......................... | Presiding Officer............ |
| MinutesDated.................Time..........Place.............. | ||
| 1. | Mayor/President. | Shri.......................... |
| 2. | Councillor, | Shri.......................... |
| 3. | Councillor, | Shri.......................... |
| 4. | Councillor, | Shri.......................... |
| 5. | Councillor, | Shri.......................... |
| (Enter the Serial No. as per the number of Councillors) |
| Date of Meeting | Time | Presiding Officer |
| …..................... | …..................... | …..................... |
| Agenda Item No. | Short description of the proposal | Resolution passed | In case that decision is not unanimous, the namesof the Councillors, who voted | Mode of voting | ||
| in favour of decision | against the decision | did not vote | ||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| S. No. of question | Contents of question | Name of the Councillor Who tabled the question | Whether allowed or disallowed | Reply Given | If reply given, by whom |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Signature.......................... | Signature............................. |
| Chief Executive Officer/Officer in charge | Presiding Officer |