Section 7 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994
7. Meeting.
(1)Each Standing Committee shall ordinarily meet at least once in every month for the transaction of business at the office of the Gram Panchayat or at any other place on such date and at such hour as the Chairman of such Committee may determine.(2)Notice of every meeting specifying the date, time and place thereof and business to be transacted thereat shall be given to each member and exhibited at the Gram Panchayat Office, three clear days before the date of the meeting.(3)The date of meeting under sub-rule (1) shall be so fixed that it does not conflict with the dates of meetings of other Standing Committees.
