(1)The Municipality shall meet not less than once in every month for the transaction of its business.(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.].(3)If the Chief Councillor fails to call the requisition meeting provided in subsection (2), the meeting may be called by the persons who signed the requisition.
