Section 31(2) in The Manipur Municipalities Act,1994.
(2)For the purposes of sub-section (1) a meeting of the Nagar Panchayat or of the Council shall be held in the following manner, namely:-(i)the meeting shall be convened by the Executive Officer on a requisition signed by not less dun one-fifth of the total number of Councillors constituting 'the Nagar Panchayat or the Council for the time being;(ii)the notice of such a meeting specifying the time and place thereof shall be despatched by the Executive Officer to every Councillor ten days before the meeting;(iii)the Chairperson or the Vice-Chairperson, as the case may be, against whom the resolution referred to in sub-section (1) is to be moved, shall not preside over the meeting;(iv)a copy of the notice shall be sent to the State Government.
