Section 3(2) in Punjab Municipal (Executive Officer) Act, 1931
(2)if at the meeting convened for the purpose of appointing an Executive Officer a resolution of appointment cannot be passed through failure of any candidate to secure the prescribed five-eighths majority, the chairman shall, on requisition made in writing by not less than one-third of the total number of members constituting the committee for the time being, convence another meeting to be held within fourteen daysProvided always that such meeting shall be held within three months from the date of the notification issued under sub-section (2) of section 1.
