(1)A Panchayat shall meet for transaction of business at least once in [fifteen days] [Substituted by the Amendment Act 1 of 1997.] at the office of the Panchayat and at such time as the Sarpanch may determine.(2)The Sarpanch may, whenever he thinks fit, and shall, upon the written request of not less than one-third of the total number of members and on a date within fifteen days from the receipt of such request [hold] [Substituted by the Amendment Act 1 of 1997.] a special meeting.(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Secretary of the Panchayat to the members and such officers as the Government may prescribe, and affixed on the notice board of the Panchayat.(4)The officers to whom notice is given under sub-section (3) and other Government officers having jurisdiction over the Panchayat area or any part thereof shall be entitled to attend every meeting of the Panchayat and take part in the proceedings, but shall not be entitled to vote.(5)[ If the Sarpanch fails to hold a special meeting as provided in sub-section (2), the Block Development Officer shall hold such a meeting within seven days upon the receipt of the written request of not less than one-third of the total number of members of the Panchayat.] [Substituted by the Amendment Act 1 of 1997.][Explanation:- For the purpose of this section, the date of presentation of written request in the office of the Panchayat or the Block Development Officer, as the case may be shall be the date from which the period is to be counted.] [Inserted by the Amendment Act 1 of 1997.]
