Section 32(5) in The Manipur Panchayati Raj Act, 1994
(5)If the Pradhan fails to call a special meeting as provided in sub-section (2), the Up-Pradhan or, in his absence, one-third of the total number of members may call such a meeting for a day not more than fifteen days thereafter and require the Secretary to give notice to the members and to take such action as may be necessary to convene the meeting.
