Section 44 in Siliguri Municipal Corporation Act, 1990
44. Meetings.
(1)The Corporation shall meet not less than once -in every month for the transaction of business.(2)The Chairman may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one-third of the elected members of the Corporation, convene a meeting of the Corporation.(3)Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjourned in the like manner.
