Section 31C(6) in Maharashtra Public Trust Rules, 1951
(6)[ If no meeting is held for a period of three months, any two members of the committee, if the committee consists of five members, and any three members, if the committee consists of more than five members, may require the chairman to call a meeting of the committee. The chairman, on receipt of such requisition, shall issue a notice of the meeting within ten days of the receipt thereof. If the chairman fails to issue a notice as aforesaid, it shall be lawful for the said two or three members, as the case may be, to call upon the Secretary to issue a notice of the meeting.] [Substituted by Notification No. 29306/P, dated 25th October 1966.]
