Section 91(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The Chairman, or, in his absence, the Vice-Chairman may whenever he thinks fit, and shall, on requisition made in writing by not less than one-third of the total members of the Zila Parishad, or if required by the Government or the Director, convene a special meeting within two weeks of the receipt of the written requisition.
