Section 28(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)The President or, in his absence or during his incapability to attend to his duties or during the vacancy of his office, the Vice-President may, whenever he thinks fit and shall, within a period of ten days from the date of receipt of a requisition signed by not less than one-half of the total number of members of the municipality, convene either an ordinary or a special meeting at any other time:Provided that the requisition shall specify the purpose for which the meeting is to be held.
