Section 3 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
3. Agenda.
- The Agenda to be included in the notice for meeting of the Municipality shall be under,-(a)confirmation of the minutes of previous meeting, if the same was not confirmed in that meeting;(b)question asked by the Councillors and their reply;(c)information regarding important correspondence;(d)remaining agenda of business which could not be transacted in the previous meeting;(e)suggestions and proposals submitted by the committees or the Chief Executive Officer;(f)proposals submitted by the Councillors for asking the statement on the matters of public importance :Provided that no business other than that specified in the notice shall be transacted at a special meeting :Provided further that the proposal of asking for the statement on the matters of public importance shall be placed in the general meeting only.
