Section 30 in The Chhattisgarh Municipal Corporation Act, 1956
30. Power of Speaker and Mayor to call special meeting.
- The Speaker or in the event of his being incapable of acting by the Mayor, may, whenever he thinks fit, call a special meeting and shall be bound to do so within two weeks of the receipt of written requisition signed by the not less than one third of the total number of elected Councillors :Provided that if on receipt of requisition the special meeting is not convened within the stipulated time by the Speaker or the Mayor, as the case may be, the Municipal Commissioner shall convene such meeting under intimation to the State Government.[Provided further that such special meeting shall not be more than three in a year.] [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
