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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(2) in Rajasthan Panchayati Raj Act, 1994

(2)There shall be at least two meetings of the Gram Sabha every year, one in the first and the other in the last quarter of the financial year :Provided that upon a requisition in writing by more than one-tenth of the total number of members of the Gram Sabha or, if required by the Panchayat Samiti, Zila Parishad or the State Government, a meeting of the Gram Sabha shall be held within fifteen days of such requisition or requirement.