Section 88 in Uttar Pradesh Municipal Corporation Act, 1959
88. Meeting of Corporation.
(1)The Corporation shall meet for the transaction of business six times at least in every year and more than two months shall not intervene between its last sitting and the date appointed for the first sitting of the next meeting.(2)The Mayor and in the absence of the Mayor the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] may, whenever he thinks fit, and shall, upon a requisition made in writing by not less than one-sixth of the total number of members of the Corporation call a meeting of the Corporation. The requisition may be delivered to the Mayor or, as the case may be, to the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.] by any member subscribing the same, or sent to him by registered post. [The meeting on such requisition shall be convened within fifteen days from the date of delivery or service thereof.] [Inserted by U.P. Act 21 of 1964.][(2-A) Notwithstanding anything contained in sub-section (2), where a meeting has already been called to be held within a period of fifteen days from the date of delivery or service of a requisition, the Mayor or [Deputy Mayor] [Inserted by U.P. Act 21 of 1964.], as the case may be, may, instead of calling a separate meeting upon that requisition, include, subject to the provisions of sub-section (1) of Section 91, the matters mentioned in such requisition in the list of business to be transacted at the meeting already called and thereupon such meeting shall be deemed to be a meeting convened on that requisition as well.(2-B) The Mayor or the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S. 8.], as the case may be, may, for reasons to be recorded, postpone a meeting, other than a meeting convened on requisition of members, by giving such notice as may be provided by bye-laws in this behalf.](3)Every meeting of the Corporation shall be open to the public unless the Presiding Officer considers that the public shall be excluded during the whole or any part of the meeting.
