Section 81(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)[ For the disposal of general business, which shall be restricted to matters relating to the powers, duties and functions of the Council as specified in this Act or any other law for the time being in force, and any welcome address to a distinguished visitor, proposal for giving Manpatra to a distinguished person or resolution of condolence (where all or any of these are duly proposed), [an ordinary meeting shall be held once in every month] [Clause (1) was substituted by Maharashtra 4 of 1974, Section 18(a).]. The [first such meeting shall be held within one month] [Substituted 'first such meeting, shall be held within two months' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.], from the date on which the meeting of the Council [under Section 51] [These words and figures were substituted for the words, figures and letter 'under section 19A' by Maharashtra 19 of 1981, Section 16.] is held, and [each succeeding ordinary meeting shall be held within one month] [Substituted 'each succeeding ordinary meeting shall be held within two months' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] from the date on which the last preceding ordinary meeting is held. The President may also call additional ordinary meetings as he deems necessary. It shall be the duty of the President to fix the dates for all ordinary meetings and to call such meetings in time.]
