Section 76(3) in Haryana Panchayati Raj Election Rules, 1994
(3)The [District Development and Panchayat Officer] [or any other officer authorised by him] shall issue a notice in writing to the members specifying the date, time and place of the meeting and the notice shall be sent at the ordinary place of residence of the members at least seven days before the date of meeting, either by post or in such other manner as the [District Development and Panchayat Officer] [or any other officer authorised by him] may consider expedient.
