Section 27 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
27. Presiding Officer to classify the group of items to be presented in the meeting.
- When budget estimate, proposal for re-appropriation of funds, Code of rules or Bye-laws, list of land for sale and purchase, list of items for Write off, list of arrears, accounts or administrative reports etc. of the Municipality are put for consideration before any meeting, then the Presiding Officer may classify the group of items in such manner, as it appears to be convenient to him and without any proposer or supporter, each classified group shall be continuously proposed for approval. If no objection is raised by any councillor, then the group shall be deemed to have been approved. However, if any change is proposed and supported, then it will be assumed that such change is proposed for consideration under the Act and the rules made thereunder :Provided that,-(a)the Presiding Officer shall have power to put any particular items separately before the meeting or to split them or to rearrange the groups. The Procedure to be followed in such cases shall be such, as provided in these rules.(b)If on any proposal in the meeting being taken by the Presiding Officer, the councillor present are of the view that items or groups should not be considered separately, then whole subject will be considered as one proposal.
