Section 78 in Jammu and Kashmir Panchayati Raj Rules, 1996
78. Agenda of meetings.
(1)Any Panch who desires to forward any matter or resolution or wishes to ask any question at any meeting of the Panchayat shall give notice in writing of his intention to do so to the Secretary at least seven days before the meeting is to take place.(2)The Secretary with the approval of the Sarpanch or in his absence the Naib-Sarpanch shall prepare the agenda for the meeting.(3)Quorum. - The quorum necessary for transaction of business at a meeting of the Halqa Panchayat shall be 1/3rd of the total number of members of the Panchayat including Sarpanch and the Naib-Sarpanch.
