Section 42(2) in Kerala District Administration Act, 1979
(2)Written notice in such form as may be prescribed of the intention to make any motion referred to in sub-section (1) signed by such number of elected members of the district council as shall constitute not less than one fifth of the sanctioned strength of the district council, together with a copy of the motion which is proposed to be made shall be delivered in person by any of the members of the district council signing the notice to the Secretary.
