Section 51 in Arunachal Pradesh Municipal Act, 2007
51. Notice of Meeting and List of business.
- A list of business to be transacted at every meeting of the Municipality, except at an adjourned meeting, shall be sent to the registered address of each councillor at least seventy-two hours before the time fixed for such meeting, and no business shall be brought before, or transacted at, any meeting other than the business of which notice has been so given:Provided that any emergent business may be brought before, and transacted in, the meeting with the permission of the Chief Councillor:Provided further that any Councillor may send or deliver to the Municipal Secretary notice of any resolution so as to reach him at least forty-eight hours before the time fixed for the meeting, and the Municipal Secretary shall, with all possible dispatch, take steps to circulate such resolution to every Councillor in such manner as he may thinks fit:Provided also that no business, which has no relevance to the business of the Municipality, shall be brought before the Municipality.Explanation. - For the purposes of this section, " registered address" shall be the address for the time being entered in the register of addresses of Councillors to be maintained by the Municipal Secretary.
