Section 6 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
6. [ Meeting of Gram Sabha. [Substituted by M.P. Act No 3 of 2001 (w.e.f. 26-1-2001).]
- [(1) The meetings of Gram Sabha shall be held at least in January, April, July and October, and besides this Gram Sabha may convene additional meeting, if required, and the Collector of the district shall nominate a Government Officer or employee for suitable arrangement of such meetings, who shall ensure the circulation of the agenda and notice of the date, time and place of meeting to be served within time and shall also ensure the due conduction of the proceedings of the meeting.](2)[ The quorum of every meeting of Gram Sabha shall not be less than one-tenth of the total number of members of the Gram Sabha or five hundred members of the Gram Sabha, whichever is less.] [Substituted by M.P. Act No. 20 of 2005.](3)The meeting of the Gram Sabha shall be presided over by Sarpanch or in the absence of Sarpanch by Up-Sarpanch. In the event of both Sarpanch and Up-Sarpanch being absent, the meeting of the Gram Sabha shall be presided over by a Panch to be elected for the purpose by the members present in the meeting.(4)If any dispute arises as to whether it person is entitled to attend a meeting of the Gram Sabha, the same shall be decided by the person presiding regard being had to the entry in the list of voters of the Gram Sabha area and his decision shall be final.(5)Any dispute arising between Gram Sabha or any matter concerning more than one Gram Sabha comprised within the area of Gram Panchayat and ail matters contained in sub-section (2) of Section 7 shall be brought before a joint meeting of all Gram Sabhas of that Gram Panchayat.(6)The decision taken at the joint meeting under sub-section (5) shall be deemed to be the decision taken by each of the Gram Sabha.]
