Section 10(7) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(7)He/She shall intimate the dates of general and special meetings of Gram Panchayat to be held, as determined by the Mukhiya, to the members and officers as prescribed by the State Government and affix it on the notice board of the Gram Panchayat. If the Mukhiya fails to convene the special meeting provided in subsection (2) of Section 20 of the Act, the Up-Mukhiya or in his/her absence the Secretary of the Gram Panchayat, on written request of onethird members of total members, shall issue a notice for convening a special meeting and take such action for convening meeting as may be necessary.
