Section 82(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)If the Chairman, the President and the Vice-President fails to call a meeting as required by clause (2) or (3), one-third of the members of the Committee or two members, whichever is more, may call such meeting:Provided that, in computing one-third of the members a fraction shall be ignored.
