Section 80(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The Chairman, or in his absence the Vice-Chairman, may whenever he thinks fit, and shall, on requisition made in writing by not less than one-third of the total members of the Panchayat Samiti or if required by the Zila Parishad or the Deputy Commissioner, convene a special meeting within two weeks of the receipt of the written requisition.
