Section 50AB(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)The Commissioner shall then convene a meeting for the consideration of the motion, to be held at the municipal office, at a time appointed by him which shall not be later than thirty days from the date on which the notice under sub-section (2) was delivered to him. fie shall give to the councillors notice of not less than fifteen clear days of such meeting and of the time appointed therefor.
