Section 23(4) in Haryana Municipal Business Bye-laws 1981
(4)The meeting of a sub-committee shall be convened by the Secretary on a written requisition from the President and in his absence, from the Vice-President of the Committee or of at least two members of the sub-committee at a time not less than twenty four hours after the time when such requisition is delivered to the Secretary. Immediately on receipt of such requisition, the Secretary of the Committee shall despatch to all the members of the sub- committee a notice of the meeting together with a note stating the business to be transacted.
