Section 4 in Standing Committees of The District Panchayat (Election of Members) Rules, 1998
4. Convening of meeting.
(a)The meeting for the election of members to the Committee shall be convened by the Chairman within thirty days of the occurrence of a casual vacancy:Provided that where the Chairman fails to convene the meeting, the Inspector shall convene the same.(b)Notice of the day and hour of the meeting shall be given to all the elected members and to the Inspector under acknowledgement not less than seven clear days previous to the date of the meeting.(c)The Inspector shall depute an Observer not below the rank of Assistant Director of Rural Development or Revenue Divisional Officer to be present at this meeting in order to ensure that the election is conducted in a free and fair manner.
