Section 116(4) in The Punjab Panchayati Raj Act, 1994
(4)Ten clear days' notice of an ordinary meeting and seven clear days notice of a special meeting specifying the time at which such meeting is to be held and the business to be transacted thereat, shall be sent to the members and pasted at the office of the Panchayat Samiti and such notice shall include in the case of a special meeting any motion or proposition in the written request made for such meeting.
