Section 108(2) in The U.P. Municipalities Act, 1916
(2)Committees may meet and adjourn as they think proper, but the President of the committee may, whenever he thinks fit, and shall, upon the written request of the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of not less than two members of the committee, call a meeting of the committee.
