Section 81(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If the President fails to call a meeting within the period [specified in clause (2)] [These words, brackets and figures were substituted for the words, brackets and figures 'specified in clauses (1) or clause (2),' by Maharashtra 4 of 1974, Section 18(d).], the Councillors who had made a request for the special meeting being called, may request the Collector to call a special meeting. On receipt of such request, the Collector, or any officer whom he may designate in this behalf, shall call the special meeting on a date within fifteen days from the date of receipt of such request by the Collector. Such meeting shall be presided over by the Collector or the Officer designated, but he shall have no right to vote.
