(7)A meeting called under sub-section (6) by the requisitionists or any of them-(a)shall be called in the same manner, as nearly as possible, as that in which meetings are to be called by the Board; but(b)shall not be held after the expiration of three months from the date of the deposit of the requisition.Explanation .-Nothing in clause (b) shall be deemed to prevent a meeting duly commenced before the expiry of the period of three months, aforesaid, from adjourning to some day after the expiry of that period.
