Section 29 in The Chhattisgarh Municipal Corporation Act, 1956
29. Convening of meetings.
(1)A meeting of the Corporation shall be either ordinary or special.(2)[ The date of every meeting except the meeting referred to in Section 18 and 23-A, shall be fixed by the Speaker with the consent of the Mayor or in the event of his being incapable of acting, by the Mayor:Provided that if the date of the meeting is not fixed by the Speaker or the Mayor, as the case may be, the Divisional Commissioner shall fix the date of the meeting under intimation to the State Government.] [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.](3)Subject to the provisions of Section 18 or 23-A or 24, notice of every meeting specifying the time and place thereof and the business to be transacted there at shall be dispatched to every Councillor and exhibited at the Municipal Office seven clear days before an ordinary meeting and three clear days before a special meeting :Provided that if the notice other than a notice of meeting under Section 18 or 23-A or 24 has been exhibited at the Municipal Office, failure to serve it on a councillor shall not affect the validity of a meeting.(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting except with the consent of two-third of the members present.[The process of preparing the agenda for the meeting shall be as may be prescribed by the State Government.] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
