Section 50TV(4) in The Mumbai Municipal Corporation Act, 1888
(4)The Secretary of the Area Sabha Shall, -(a)make necessary arrangements for the meeting and record the minutes of the meeting and forward the same with the approval of the Chairperson to the ward office and the Corporation;(b)obtain information from the Corporation or any of its offices regarding the action taken by the Corporation or the office concerned, as the case may be, on the suggestions made by the Area Sabha and present the same in the meetings;(c)attend other works incidental to clauses (a) and (b).
