Section 3(3) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
(3)Meeting of the Gram Sabha shall be convened regularly at the place as specified under the Rules. In case the meeting is not convened by the Mukhiya, the Executive Officer of the Panchayat Samiti concerned shall convene the meeting, but shall not preside over the meeting. When both the Mukhiya and the Up- Mukhiya remain absent, the Gram Sabha shall be chaired by such member, who will be elected ,for this purpose, by majority of the members present in the meeting.
