Section 28 in The Himachal Pradesh Municipal Corporation Act, 1994
28. Time for holding meetings.
(1)Every municipality shall meet for the transaction of business at least once in every month at such time as may, from time to time, be fixed by the bye-laws.(2)The President or, in his absence or during his incapability to attend to his duties or during the vacancy of his office, the Vice-President may, whenever he thinks fit and shall, within a period of ten days from the date of receipt of a requisition signed by not less than one-half of the total number of members of the municipality, convene either an ordinary or a special meeting at any other time:Provided that the requisition shall specify the purpose for which the meeting is to be held.(3)If the President or the Vice-President fails to convene a meeting of the municipality within a period of ten days from the date of receipt of such requisition, the members who signed the requisition may request the Sub-Divisional Officer (Civil) to convene the meeting.(4)The Sub-Divisional Officer (Civil) on receipt of request under sub-section (3) shall within a period of ten days of such request, convene the meeting.
