Section 15(2) in Tripura Board of Secondary Education Act, 1973
(2)The [President] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] may at any time, and shall, upon the requisition by not less than one-third of the members of the Board and on a date not more than twenty one days from the date of the receipt of such requisition, call a special meeting of the Board.
