Section 415(1) in The City of Nagpur Corporation Act, 1948
(1)Conduct of business. - (a) the time and place of committees;(b)the manner in which notice of such committees may be given;(c)the quorum necessary for the transaction of business at any committee;(d)the filling of vacancies on any committee [other than the Standing Committee] [These words were added by Maharashtra 26 of 1999, Section 82(a).];(e)any other matter relating to the proceedings of the Corporation of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, Section 82(b).], the holding and regulation of meetings and the conduct of debate and the mode of asking and answering of questions connected with the administration of this Act and the inspection of minute books and the supply of copies of minutes to Councillors or other persons on payment of fees or otherwise;
