Section 111(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)The President shall fix the dates for meetings, and may whenever he thinks fit, and shall, upon the written request of not less than [two-fifth] [Substituted 'one-fifth' by Maharashtra 47 of 2018, dated 6.8.2018.] of the [total number of Councillors [* * * *] [These words and brackets were substituted for the word 'Councillors' by Maharashtra 6 of 1975, Section 35(a).] who are for the time being entitled to sit and vote at any meeting of the Zilla Parishad] and within seven days from the receipt of such request, issue notice calling a special meeting :[Provided that, special meeting shall not be called within sixty days from the date of immediately preceding meeting of Zilla Parishad :Provided further that, if the President receives the request for calling a special meeting within sixty days from the date of preceding meeting of Zilla Parishad, then the President may, either call a special meeting within sixty days or reject the request by recording the reasons thereof :Provided also that, where a special meeting is called the notice of meeting shall state a date at which the meeting is to be held, being a date not later than thirty days from the date of the issue of the notice.] [Substituted by Maharashtra 47 of 2018, dated 6.8.2018.]
