(2)If the Mayor or the Senior Deputy Mayor or the Deputy Mayor, or, the President or the Senior Vice-President, as the case may be, fails to convene a meeting of the Municipality, within a period of seven days from the date of the receipt of requisition, the members, who had signed the requisition, may convene a meeting of the Municipality in accordance with such rules as may be made by the Government, within a period of thirty days of the making of such requisition and notwithstanding anything contained in this Act, such meeting shall be deemed to be a validly convened meeting:Provided that no business other than that specified in the requisition shall be transacted in such meeting and the quorum for such meeting shall be as mentioned in sub-section (1) of section 119.
