Section 43A(2) in The Chhattisgarh Municipalities Act, 1961
(2)For the purpose of sub-section (1), a meeting of the Council shall be convened and presided over by the Collector or a Class-I Officer in case of a Municipal Council and a Class II Officer in case of Nagar Panchayat as nominated by him., in the following manner, namely :-(i)the meeting shall be convened forthwith on a requisition signed by not less than one sixth of the total number of elected Councillors constituting the Council for the time being;(ii)the notice of such a meeting specifying the date, time and place shall be despatched to the President and every Councillor ten clear days before the meeting;(iii)the no confidence motion moved under this Section shall be decided through secret ballot.]
