(1)The Chairperson in his absence the Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall call a special meeting on a requisition signed by not less than one-third of the total number of Councillors.(2)[ If the Chairperson or the Vice-Chairperson [* * *] [Substituted vide Orissa Act No. 12 of 1953.] fails to call a special meeting to be held within ten days from the date of receipt of such requisition of the meeting may be called on five days, notice by the persons who signed the requisition].
