Section 6 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
6. Notice for The Meetings.
(1)Notice of a general or special meeting of Gram Panchayat, specifying there in the place, date and time of such meeting and the business to be transacted thereat, shall be given in writing by the Gram Panchayat Secretary to the members and to such officers as may be specified by the Gram Panchayat, and it shall be affixed at notice board of the Gram Panchayat at a conspicuous place. The Gram Panchayat Secretary shall issue written notice for the meeting to all concerned members and government officers/employees and maintain acknowledgements thereof .At least seven days previous notice for an ordinary meeting and three days previous notice for a special meeting shall be given by the Secretary.(2)The Gram Panchayat may require the presence of government officials at its meeting. If it appears to Gram Panchayat that the presence of any officer of the government having jurisdiction over a part of Gram Panchayat and not working under it, is desirable in the meeting of the Gram Panchayat, the Panchayat Secretary shall, by a letter addressed to such officer not less than seven days before the intended meeting, request that officer to be present in the meeting and he shall, unless he is unable by sickness or other reasonable cause, attend the meeting.If he is unable to be present in the meeting himself he may depute a responsible and knowledgeable person of his office to represent him in the meeting. On being absent from the meeting without reasonable grounds, the Gram Panchayat may write to his controlling officer to take disciplinary action against such official/employee with intimation to the Block Development Officer and the District Magistrate.(3)The notice to each member of Gram Panchayat shall be generally sent by post or in such other manner which the Secretary thinks fit, to the place of his ordinary residence.
