51. Provisions in regard to meetings of a Municipality.
(1)There shall be an ordinary general meeting of the Municipality once within sixty days and minimum six meetings in a calendar year and the business of the meeting shall be conducted in accordance with such procedure as may be prescribed.(2)The Chairperson shall call a special meeting for a date not more than seven days from the date of receiving a request in writing signed by not less than one-third of elected members of the Municipality specifying the resolution, which is proposed to be moved.(3)If the Chairperson fails to call a special meeting within the time specified under sub-Section (2), the Chief Municipal Officer shall call such meeting within ten days from the date on which the time specified in sub-Section (2) expires.
