(1)On receipt of the notice of no-confidence as provided in Rules 456 and 457, the specified authority shall fix such time, date and place as he may consider suitable for holding a meeting for the purpose of consideration of the proposed no-confidence motion:Provided that such meeting shall be held within thirty-five days of the receipt of the notice of no confidence.Provided further that at least twenty-one day's notice shall be given for holding such meeting.](2)The notice for meeting under sub-rule (1), shall also provide that in the event of the no-confidence motion being duly carried, election of the new Chairman or Vice Chairman, as the case may be, shall also be held in the same meeting.
