(1)The first meeting of a Municipality after the general election of Councillors to the Municipality shall be convened within thirty days from the date of publication of the names of elected Councillors in the Official Gazette under the provisions of any relating to municipal elections in the State.(2)Seven days' notice shall be given for the meeting.(3)In the case of a Municipal Corporation, the meeting shall be convened by the Secretary to the State Government in charge of municipal affairs or any other officer not below the rank of a Deputy Secretary to the State Government, duly authorized by him.(4)In the case of a Municipal Council or a Nagar Panchayat, meeting shall be convened by the District Magistrate or any other Executive Magistrate authorized by the District Magistrate in this behalf.
