(2)The President or, in the absence [or during the vacancy of his office [or during his suspension under Section 22] [Inserted by Punjab Act No. 3 of 1983.]] a Vice-President may, whenever he thinks fit and shall on a requisition [specifying the purpose of the meeting made in writing] [Inserted Punjab Act No. 24 of 1973.] by not less than one fifth of the members of the committee, convene either an ordinary or a special meeting at any other time.
