(2)The Chief Councillor may, whenever he thinks fit, and shall, upon a requisition in writing by not less than [2/5th] [Substituted 'one-fifth' by Bihar Act No. 7 of 2011, dated 27.5.2011.] of the Councillors, convene a meeting of the Municipality by [within fifteen days] [Inserted Bihar Act No. 7 of 2011, dated 27.5.2011.].
