Section 43A(2) in The M.P. Municipalities Act, 1961
(2)For the purpose of sub-section (1), a meeting of the Council shall be convened and presided over by the Collector or a Class I Officer in case of a Municipal Council and a Class II Officer in case of Nagar Panchayat as nominated by him, in the following manner, namely :-(i)the meeting shall be convened forthwith on a requisition signed by not less than one-sixth of the total number of elected Councillors constituting the Council for the time being;(ii)the notice of such a meeting specifying the date, time and place shall be despatched to the President and every Councillor ten clear days before the meeting;(iii)the no-confidence motion moved under this section shall be decided through secret ballot.][44. x x x] [Omitted by M.P. Act No.17 of 1994.]
