Section 28 in The City of Nagpur Corporation Act, 1948
28. Public to be admitted to the meetings of Corporation. - (1) Members of the public shall be admitted to the meeting of the Corporation :
Provided that the Corporation may temporarily exclude the public from a meeting as often as may be desirable at any meeting 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.[29. Chairman of meeting. - (1) At a meeting of the Corporation the Mayor, if present, shall preside.(2)If the Mayor is absent from a meeting of the Corporation, the Deputy Mayor shall preside.(3)If both the Mayor and Deputy Mayor are absent from the meeting of the Corporation, the members present shall choose one of their numbers to preside.(4)In the case of an equality of votes the person presiding at the meeting shall have a second or a casting vote.]
