Section 15(5) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(5)As soon as any case is received for consideration, it shall be entered in a register by the Secretary and all such cases shall be submitted in the meeting. If any case remains undisposed in the meeting, it shall normally be considered first in the next meeting.
