Section 11A(2) in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
(2)For the purpose of sub-rule (1), a meeting of the Mohalla Sabha shall be convened and presided over by the Secretary of the Mohalla Sabha in the following manner :-(i)The meeting shall be convened if a notice signed by not less than five members of the Mohalla Sabha alongwith copy of the proposed no confidence motion showing the reasons thereof is given to the Competent Authority;(ii)The notice of such a meeting specifying the date, time and place shall be despatched to the Competent Authority and every member of the Mohalla Sabha seven clear days before the meeting.(iii)The no-confidence motion under this rule shall be decided through secret ballot.
