Section 106(2) in The Calcutta Municipal Corporation Act, 1980
(2)Such notice supported by the signatures of at least two other elected members shall reach the Municipal Secretary at least forty-eight hours before the date on which such discussion is sought and the Municipal Secretary shall immediately place it before the Chairman or in his absence, any member of the panel of Presiding Officers and circulate the same among the members in such manner as he may think fit.
