- The first meeting of the Board of Councilors after the general election of Councilors to the Municipality, shall be convened by the District Magistrate or any other Executive Magistrate authorized by the District Magistrate in this behalf for election of the Chairman under sub-section (1) of section 17, within thirty days from the date of publication of the names of elected members in the Official Gazette under section 71 of the West Bengal Municipal Elections Act, 1994 (West Ben. Act XXXIV of 1994). Seven days' notice shall be given for the meeting.
