Section 9(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(2)Except in situation mentioned in clause(i) of sub-rule(1), the Secretary shall call for a meeting within seven days after consulting the Sarpanch, and public information thereof shall be given in the village 3 days prior to the fixed date through public announcement and other methods: Provided that if the Sarpanch fails to do so, the Secretary shall call a meeting.Provided further that, in the absence of Secretary or lack of action to hold a meeting within a week, three members from among the people who request in writing to organize a meeting may inform the Sarpanch and organize the meeting by giving notice of at least three days.
