(2)The Sabhapati may, whenever he thinks fit, in the public interest or shall upon receipt of a written requisition of not less then one-half of the total no of members of the Gram Panchayat or if directed by the secretary of the Rural Development Department or District Development Officer-cum-Panchayat Officer or the District Collector of the concerned district, call a special meeting of the Gram Panchayat within a period of ten days from the date of receipt or the requisition or direction , as the case may be;Provided that if the Sabhapati fails to call us such special meeting with the specified period from the date or receipt of the requisition or direction, as the case my be, the Secretary of the Rural Development Department or District Development Officer-cum-Panchayat Officer or the District collector or the concerned district may direct the Sachiva or any member of the Gram Panchayat to call such meeting at such times and at such place within the local limits of the Gram Panchayat concerned as the Sachiva or the member directed to call the meeting may, decide.
