Section 23A(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)For the purpose of sub-section (1) a meeting of the Corporation shall be convened and presided over by the Collector in the following manner, namely :-(i)the meeting, shall be convened forthwith on a requisition, signed by not less than one-third of the total number of elected Councillors constituting the Corporation for the time being;(ii)the notice of such a meeting specifying the dale, time and place shall be despatched to the Mayor and every Councillor ten clear days before the meeting;(iii)the no-confidence motion moved under this section shall be decided through secret ballot.
