Section 29(7) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
(7)In case, President or the Sarpanch fails on atleast three occasions to convene the meeting of Zila Panchayat, Janpad Panchayat or Gram Panchayat, as the case may be, as required by sub-section (4) or sub-section (6) of Section 44 of the Act, the Secretary or the Chief Executive Officer, as the case may be, shall send a report to that effect to the State Government or the prescribed authority who shall take suitable action in accordance with the provisions of the Act.
