Section 5(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Every Sabha shall hold four general meeting in each year and every meeting shall held on the first Sunday of January, April, July and on second October. It shall be the responsibility of the Pradhan to convene sud meetings:[***] [First Proviso deleted vide Act No. 4 of 2001.]Provided that the Pradhan may, at any time or upon a requisition in writing of net less than one-fifth of the members of the Gram Sabha or if required by the Panchayat Samiti, Zila Parishad or the Deputy Commissioner, shall, within 30 days from the receipt of such requisition, call an extraordinary general meeting:Provided further that where a Pradhan fails to convene the meetings under this sub-section, the prescribed authority shall convene such meetings within a period of thirty days.
