(1)Every Gram Panchayat shall hold a meeting at least once in a month at such time and such place within the local limits of the Gram Sabha concerned as the Adhyaksha may fix :Provided that the Adhyaksha when required in writing by one-third of the members of the Gram Panchayat to call a meeting shall do so within seven days, failing which the members aforesaid may, after informing the prescribed authority in writing, call a meeting after giving seven clear days' notice to the Adhyaksha and the other members of the Gram Panchayat.(2)The Adhyaksha or in his absence the Upadhyaksha shall preside at the meetings of the Gram Panchayat; and in the absence of both, the members present shall elect one of their number to be the President of the meeting.(3)The quorum shall be not less than one-third of the total number of members of the Gram Panchayat.(4)All questions coming before a Gram Panchayat shall be decided by a majority of votes unless otherwise provided in this Act :Provided that in case of equality of votes the person presiding shall have a second or casting vote.
