Section 11(2) in Uttar Pradesh Intermediate Education Act, 1921
(2)The Chairman shall have power to convene meeting of the Board and shall call a meeting, at any time after due notice, on a requisition signed by [not less than one fourth of the total membership of the Board] [Substituted by U.P. Act No. 26 of 1975.] and stating the business to be brought before the meetings.
