Section 51 in The Chandernagore Municipal Corporation Act, 1990
51. Discussion on urgent public matters.
(1)Any Councillor [* * *] [Words 'or Alderman' omitted by West Bengal Act 36 of 1994.] may give notice of raising discussion on a matter of urgent public importance to the Secretary, specifying the matter to be raised.(2)Such notice supported by the signature of at least two other elected members shall reach the Secretary at least [forty-eight] [Word substituted by West Bengal Act 17 of 1995.] hours before the date on which such discussion is sought and the Secretary shall promptly place it before the Chairman or, in his absence, any member of the panel of Presiding Officers and circulate the same among the members in such manner as he may think fit.
