Section 19(2) in The Punjab Panchayati Raj Act, 1994
(2)The Block Development and Panchayat Officer shall, within a period of fifteen days of the receipt of application under sub-section (1), convene a meeting of the [Gram Panchayat] [Substituted 'Gram Sabha' by Punjab Act No. 12 of 2008, dated 20.3.2008.] by giving seven clear days in notice, for discussing and taking decision on the no-confidence motion.
