Section 60(1) in The Gujarat Municipalities Act, 1963
(1)The provision of clauses (4), (9) and (14) of section 51 shall be complied with in all proceedings of committees as if meetings of committees were included in all references to meetings, of municipality contained in those provisions, and as if for the word "municipality" were it occurs in clause (9) of section 51 and the proviso to sub-clause (c) of clause (14) thereof, there was substituted the word "committee".If the chairman of any committee has been absent from the municipal borough for a period exceeding fifteen days, the president or vice-president may, in his absence, call a meeting thereof.
