Section 391(4) in Kolkata Municipal Corporation Act, 1980
(4)The Committee shall meet at such periodical interval as may be '[determined by the Mayor-in-Council :] [Substituted by section 16 of the Calcutta Municipal Corporation (Amendment) Act. 1988 (West Bengal Act XX! of 1988), w.e.f. 20.2.1989, for the words provided by regulations.]Provided that ordinarily at least three meetings shall be held during every calendar month.
