Section 7 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010
7.
The notice for the meeting shall be issued by the Chief Municipal Officer with the approval of the Chairman, at least four days before the date of the meeting, but in case of an emergency meeting the notice may be issued at least 48 hours before the meeting. The Chief Municipal Officer shall send to each member of the committee at least 24 hours previous to the meeting; a list of business as approved by the Chairman, except with the assent of the majority of members present, no business other than those included in the list shall be transacted in the meeting.
