Section 16(2) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(2)The Chairman of the State Board or a Divisional Board may at any time, and shall upon the written request of not less than one-third of the total number of members of the Board (excluding the ex-officio members) call a special meeting of the Board on a date not later than twenty-one days after the receipt of such request by the Chairman.
