Section 51(6) in The Gujarat Municipalities Act, 1963
(6)Every meeting shall be open to the public unless the presiding authority deems any inquiry or deliberation pending before the municipality such as should be held in private:Provided that the said authority may at any time cause any person to be removed who interrupts the proceedings:Provided further that the presiding authority may cause to be removed from the meeting any councillor who does not obey his ruling.
