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[Cites 0, Cited by 3] [Section 180(2)] [Section 180] [Entire Act]

State of Karnataka - Subsection

Section 180(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)The date of the first meeting of the Zilla Panchayat after the first constitution or reconstitution, [or the date of subsequent meeting for the purpose of election of Adhyaksha or Upadhyaksha as the case may be] [Inserted by Act 1 of 1997 w.e.f. 26.2.1997.] shall be fixed by the Commissioner who shall preside at such meeting and date of each subsequent ordinary meeting shall be fixed at the previous meeting of the Zilla Panchayat, provided that the Adhyaksha of Zilla Panchayat may for sufficient reasons, alter the date of the meeting to a subsequent date. The Adhyaksha may, whenever he thinks fit and shall, upon the written request of not less than one-third of the total number of members and on a date within fifteen days from the receipt of such request, call a special meeting. Such request shall specify the object for which the meeting is proposed to be called. If the Adhyaksha fails to call a special meeting, the Upadhyaksha or one-third of the total number of members of the Zilla Panchayat may call the special meeting for a day not more than fifteen days after presentation of such request and require the Chief Executive Officer to give notice to the members and to take such action as may be necessary to convene the meeting.