Section 28 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
28. Notice for The Meetings.
(1)At least ten days previous notice for an ordinary meeting and seven days previous notice for a special meeting of Zila Parishad, specifying there in the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Chief Executive Officer to the members and to such officers as may be specified by the Government, and it shall be affixed at notice board of the Zila Parishad at a conspicuous place. In case of a special meeting, the notice will include the motion or purpose indicated in the written application for such meeting.(2)The notice to each member of Zila Parishad shall generally be sent by post or in such other manner which the Chief Executive Officer thinks fit, to the place of his ordinary residence.(3)The acknowledgements of notices given to members/officials shall be kept in safe custody of the Chief Executive Officer.
