Section 86(2) in The U.P. Municipalities Act, 1916
(2)[ The President may convene a meeting whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of the] [Substituted by U.P. Act No. 9 of 1933.] [Municipality] [Substituted by U.P Act No. 12 of 1994.] and served on the President or sent by registered post acknowledgement due addressed to the [Municipality] [Substituted by U.P Act No. 12 of 1994.] at their office, convene a meeting within a period of [fifteen days] [Substituted by U.P Act No. 26 of 1964.] from the date of the service or receipt of such requisition.[Provided that the President may, for reasons to be recorded, postpone a meeting, other than a meeting convened on the requisition of members as above, by giving such notice as may be provided by regulation in this behalf.] [Inserted by U.P. Act No. 26 of 1964.]
