Section 60 in The Chhattisgarh Municipalities Act, 1961
60. Public to be admitted to the meeting of Council.
(1)Subject to rules framed under this Act, every meeting of the Council shall ordinarily be open to the public:Provided that the Council may temporarily exclude the public from a meeting as often as it may deem necessary when in the opinion of a majority of the Councillors present at such meeting, expressed by resolution, in view of the special nature of the business then being dealt with or about to be dealt with, such exclusion is advisable.(2)Such resolution shall be put by the presiding authority of its own motion or at the request of any Councillor, without previous notice or discussion.(3)Nothing in this section shall be construed to limit or abridge the power of the presiding authority at any time to cause any person who interrupts the proceedings to be removed.
