Section 60(2) in The Gujarat Municipalities Act, 1963
(2)Meeting and adjournment of committees. - A committee may meet and adjourn as it thinks proper; but the chairman of a committee may whenever he thinks fit, and shall, upon the written request of the president of the municipality or of not less than two members of the committee and for a date not more than two days after the presentation of such request, call a special meeting of such committee.
