- [(1) The meeting of a Gram Panchayat shall be public and shall be held atleast twice a month at a public place within the sabha area for which it is established, whenever called by the Sarpanch or during the vacancy of his office by Gram Sachiv :Provided that the Sarpanch, when required in writing by majority of the Panches to call a meeting, shall do so within three days, failing which Panches shall, with the previous approval of the prescribed authority, be entitled to call a meeting after giving a week's notice to the Sarpanch and other Panches. Save as otherwise provided by or under this Act, at every meeting of Gram Panchayat, the Sarpanch shall preside over the meeting or in his absence the members present shall choose one from amongst themselves to preside over the meeting.] [Substituted vide Haryana Act No. 10 of 1999.][-] [Omitted vide Haryana Act No. 10 of 1999.](3)The decisions of the Gram Panchayat shall be by majority and when the voting is equal, the presiding authority shall have an additional or casting vote.
