Section 53 in Jammu and Kashmir Municipal Corporation Act, 2000
53. Meetings.
(1)The Corporation shall ordinarily hold at least one meeting in every month for the transaction of its business.(2)The Mayor or in his absence the Deputy Mayor may, whenever he thinks fit, and shall upon a requisition in writing by not less than one- fourth of the total number of Councillors, convene a special meeting of the Corporation.(3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjoined in the like manner.
