Section 48(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The Chairman may whenever he thinks fit and shall upon the written request of not less than one third of the total number of members and on a date within [fifteen days] [Substituted by Act 16 of 1991 w.e.f. 1.8.1991] from the receipt of such request call a special meeting. Such request shall specify the object for which the meeting is proposed to be called.
