Section 124(3) in The Orissa Grama Panchayats Act, 1964
(3)Without prejudice to the provisions of Section 19 and subject to the rules made in that behalf, the Collector or any other officer empowered by him or not less than one-third of the members of the Grama Panchayat may requisition and call for special meetings of the Grama Panchayat.
