(1)In the case of, -(a)a Municipal Corporation, the Mayor or in his absence, the Senior Deputy Mayor or in the absence of both, the Mayor and the Senior Deputy Mayor, the Deputy Mayor;(b)a Class 'A' or Class 'B' Municipal Council, the President or in his absence the Senior Vice-President or in the absence of both the President and the Senior Vice-President, the Vice-President; and(c)a Class 'C' Municipal Council or a Nagar Panchayat, the President or in his absence the Vice-President,as the case may be, -(i)may, whenever he thinks fit; and(ii)shall on a requisition specifying in writing the purpose of the meeting and signed by not less than one-third of the total number of members of the Municipality, excluding the nominated members,convene either an ordinary or a special meeting at any time.(2)If the Mayor or the Senior Deputy Mayor or the Deputy Mayor, or, the President or the Senior Vice-President, as the case may be, fails to convene a meeting of the Municipality, within a period of seven days from the date of the receipt of requisition, the members, who had signed the requisition, may convene a meeting of the Municipality in accordance with such rules as may be made by the Government, within a period of thirty days of the making of such requisition and notwithstanding anything contained in this Act, such meeting shall be deemed to be a validly convened meeting:Provided that no business other than that specified in the requisition shall be transacted in such meeting and the quorum for such meeting shall be as mentioned in sub-section (1) of section 119.
