Section 54(5) in The Small Industries Development Bank Of India (General Regulations), 2000*
(5)If the Chairman and Managing Director or any one of the whole-time Directors, as the case may be does not convene a meeting as required by sub-regulation (1), within the period stipulated in the proviso to sub-regulation (4), the meeting may be called by the requisitionists themselves within the next three months:Provided that nothing in this sub-regulation shall be deemed to prevent a meeting duly commenced before the expiry of the period of three months aforesaid from adjourning to some day after the expiry of that period.
