Section 57 in Arunachal Pradesh Municipal Act, 2007
57. Meeting to be ordinarily open to public.
(1)Every meeting of the Municipality shall be open to the public, unless a majority of the Councillors present at the meeting decides by a resolution, which shall be put by the presiding officer either on his own motion or at the request of any such Councillor, that any enquiry or deliberation pending before the Municipality shall be held in private.(2)The Municipality may make regulations providing for the admission of strangers to its meeting and for the removal by force, if necessary, of any stranger for interrupting or disturbing the proceedings of the meeting.
