Section 44(6) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(6)If more than fifty percent of the members of the Panchayat give requisition in writing for a special meeting of the Panchayat, the President or Sarpanch, as the case may be, shall call such a meeting within seven days of receipt of such requisition. If the President or Sarpanch as the case may be, fails to call the meeting on such requisition the members who have given requisition of a special meeting may call the meeting themselves and thereupon [the Chief Executive Officer of the Zila Panchayat or Janpad Panchayat or the Secretary of the Gram Panchayat as the case may be] [Substituted by M.P. Act No 26 of 1994 (w.e.f. 30-5-1994).], shall issue notice of the meeting.
