Section 82 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
82. Meetings of Committees.
- The following provisions shall apply to meetings of Committees :-(1)[ The ordinary meetings of the Committee shall be held once every month. The first ordinary meeting shall be held within fifteen days from the date on which the concerned Committee has been constituted and each succeeding ordinary meeting shall be held within one month from the date on which the last preceding ordinary meeting is held, on such days and at such time as the Chairman may fix. The business to be transacted at such meeting shall be restricted to the subject allotted to the Committee concerned under Section 70.] [Clause (1) was substituted by Maharashtra 4 of 1974, Section 19(a).](2)Upon the written request of the President or of not less than one-fourth of the members of the Committee, the Chairman shall call a special meeting of the Committee on a date not later than seven days after the receipt of such request:Provided that, in computing one-fourth of the members a fraction shall be ignored:[Provided further that, the business to be transacted at such meeting shall also be restricted to the subjects allotted to the committee concerned under section 70.] [This proviso was inserted by Maharashtra 4 of 1974, Section 19(b).](3)If the Chairman of a Committee has been absent from the municipal area for a period exceeding fifteen days or if the Chairman fails to call a meeting within the period specified in clause (2), the President or in his absence the Vice-President may call a meeting of the Committee.(4)If the Chairman, the President and the Vice-President fails to call a meeting as required by clause (2) or (3), one-third of the members of the Committee or two members, whichever is more, may call such meeting:Provided that, in computing one-third of the members a fraction shall be ignored.(5)(a)A notice of every meeting specifying the date on which and the time and the place at which such meeting is to be held and the business to be transacted thereat shall be served upon each member of the Committee and shall also be posted up at the municipal office at least three clear days before the date of the meeting;(b)notwithstanding anything contained in sub-clause (a) in an emergency, for reasons to be recorded in writing, the Chairman may call a meeting of the Committee with only one day's notice served upon the members and posted up at the municipal office.(6)One-half of the members of a Committee shall form a quorum, but such number shall not be less than two:Provided that, in computing one-half of the members a fraction shall be ignored.(7)Every meeting of a Committee shall be presided over by the Chairman and in the absence of the Chairman, by one of the members of the Committee as may be chosen by the meeting to preside.(8)The State Government may make rules in respect of matters relating to the conduct of business at meetings of Committees not provided for in this section.(9)Save as otherwise provided by clauses (1) to (7) and the rules made under clause (8), the provisions of clauses (5), (7), (10), (11), (12) (13), (14), (15), (17), and (18) of the last preceding section and the rules made under clause (19) of that section shall mutatis mutandis apply to the meetings of all Committees.
