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[Cites 0, Cited by 9] [Section 141(2)] [Section 141] [Entire Act]

State of Karnataka - Subsection

Section 141(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)The date of the first meeting of the Taluk Panchayat after the first Constitution or reconstitution, [or the date of subsequent meeting for the purpose of election of Adhysksha or Upadhyksha, as the case may be] [Inserted by Act 1 of 1997 w.e.f. 26.2.1997.] shall be fixed by the Assistant Commissioner who shall preside at such meeting and date of each subsequent ordinary meeting shall be fixed at the previous meeting of the Taluk Panchayat, provided that the Adhyaksha may for sufficient reasons, alter the day 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 may call the special meeting for a day not more than fifteen days after presentation of such request and require the Executive Officer to give notice to the members and to take such action as may be necessary to convene the meeting.