(2)Written notice of the intention to make the motion in such form, as may be prescribed, signed by such number of elected Councillors as shall constitute not less than one-third of the sanctioned strength of the Council together with a copy of the motion which is proposed to be made, shall be delivered by any one of the Councillors signing the notice, in person to the officer authorised by the [State Election Commission] [Substituted 'Government' by Act 14 of 2000, w.e.f. 18-1-2000.] in this behalf.
