Section 60(1) in The Chhattisgarh Municipalities Act, 1961
(1)Subject to rules framed under this Act, every meeting of the Council shall ordinarily be open to the public:Provided that the Council may temporarily exclude the public from a meeting as often as it may deem necessary when in the opinion of a majority of the Councillors present at such meeting, expressed by resolution, in view of the special nature of the business then being dealt with or about to be dealt with, such exclusion is advisable.
