91. Power of President of meeting to maintain order.
- Where at a meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], any member or other person refuses to comply with any direction of the [President] [Substituted by U.P. Act No. 7 of 1949.] ruling any business, discussion or matter out of order, or otherwise regulating the conduct or members or of business or where any member or person willfully disturbs the meeting, the [President] [Substituted by U.P. Act No. 7 of 1949.] may require that member or person to withdraw from the meeting and, in the even of this omitting to do so, may employ against him such force as is necessary or as in good faith he believes to be necessary, for the purpose of removing and excluding him from the meeting.
