Section 16(2) in The Maharashtra State Council of Examinations Act, 1998
(2)The Chairperson of the State Council or a Regional Council may at any time if the exigencies so demand or upon a written request of not less than one-third of the total number of members of the Council (excluding the ex-officio members) call a special meeting of the Council on a date not later than twenty-one days after the receipt of such request by the Chairperson.
