Section 24 in Arunachal Pradesh Panchayat Raj Act, 1997
24.
(1)A Gram Panchayat shall meet for the transaction of business at least once in two months at the office of the Gram Panchayat and at such time as the Chairperson may determine.(2)The Chairperson may, whenever he thinks fit, and shall, upon the, written request of not less than one-third of the total number or members and on a date within fifteen days from the receipt of such request, call a special meeting.(3)Seven clear days notice of, an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Chairperson of the Gram Panchayat to the members, and such officers as the Government may prescribe, and affix on the notice board of the Gram Panchayat.(4)The officers to whom notice is given under sub-section (3) and other Government officers having jurisdiction over the Panchayat area or any part thereof shall be entitled to attend every meeting of the Gram Panchayat and take part in the proceedings but shall not be entitled to vote.(5)If the Chairperson fails to call a special meeting as provided in subsection (2), any member so chosen by one-third of total number of members, may call such a meeting for a day within fifteen days after such written request so received from such one-third of the total number of members of the Gram Panchayat and to take such action as may be necessary to convene the meeting.
