Section 67(1) in Karnataka Municipalities Act, 1964
(1)The provisions of sections 49, 52 and 54 and of sub-section (1) of section 61 shall be complied with in all proceedings of committees as if meetings of committees were included in all references to meetings of municipal council contained in those provisions. If the chairman of any committee has been absent from the municipality for a period exceeding [seven] [Substituted by Act 83 of 1976 w.e.f. 8.12.1976.] days, the president or vice-president may, in his absence, call a meeting thereof:Provided that notwithstanding anything to the contrary contained in section 54, committees may record their proceedings either in English or in Kannada as they may think fit.
