Section 26(2) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(2)If the Adhyaksh fails to call up the special meeting under sub-clause (i), the said members of Zila Parishad may themselves fix a date for calling up such meeting with intimation to the District Magistrate and may convene the meeting giving seven days prior notice to Adhayaksh and other members of Zila Parishad. The Chief Executive Officer shall issue notice for convening such meeting.
