Section 29 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
29. Admission of Public in meeting.
(1)Any member of public, who intends admission in visitors gallery during any meeting of the Municipality, shall under his own signature, submit an application in the prescribed form at least before two hours of the meeting, to the officer authorized for this purpose.(2)The Presiding Officer shall grant permission on all such applications. As per the said permission, admission card shall be issued to the applicant under the signature of the Officer Authorised by the Presiding Officer. Admission card shall bear name and address of the applicant with time and date.(3)No person other than the persons, who have been granted permission, shall be admitted in meeting hall during the meeting.(4)The person holding the admission card shall sit in the prescribed place and maintain decency in his/her conduct and obey the orders of the Presiding Officer.(5)The Presiding Officer may reserve the seats in the meeting hall or the visitors gallery for the correspondents of the newspapers or for the women. These persons also shall get admission in the meeting hall after obtaining admission card as per the procedure prescribed.(6)No person shall, in or outside the meeting hall, make noise or behave in a manner which may create disturbance during the meeting. Any such person creating disturbance may, under the orders of the Presiding Officer be removed from the meeting hall or out of the Municipal Premises.
