Section 49(2) in The Rajasthan District Boards Act, 1954
(2)The Chairman, or in his absence from the District, the Vice-Chairman, may convene a meeting whenever he thinks fit and shall upon a requisition made in writing by not less than one-fifth of the members of the Board and served on the Chairman or sent by registered post acknowledgment due addressed to the District Board at their office, convene a meeting within a period of twenty one days from the date of the service or receipt of such requisition.
