57. [ Power of President and Vice-President to call special meeting. [Substituted by M.P. Act No. 18 of 1997.]
- The President or in the event of his being incapable of acting, the Vice-President, may, whenever he thinks fit, call a special meeting and shall be bound to do so within two weeks of the receipt of a written requisition signed by not less than one third of the total number of elected Councillors :Provided that if on receipt of requisition the special meeting is not convened within the stipulated time by the President or the Vice-President, as the case may be, the Chief Municipal Officer shall convene such meeting under intimation to the State Government.]
