Section 113(3) in The Orissa Municipal Corporation Act, 2003
(3)The Mayor, or in his absence the Deputy Mayor shall call a special meeting on requisition signed by not less than one third of the total number of Corporators :Provided that if the Mayor, or in his absence, the Deputy Mayor fails to call a special meeting to be held within 10 days from the date of receipt of such requisition, the Corporators who signed the requisition may convene the meeting on giving five days notice after expiry of such period of 10 days.
