Section 14 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
14. Convening of meeting.
(1)The President of the Standing Committee may convene a meeting of the Standing Committee once in a month compulsorily and may convene extra meeting when necessary.(2)The President shall convene a meeting of the Standing Committee on a written requisition signed by at least fifty percent members of the Standing Committee.(3)If a meeting is not held within 10 days of the receipt of the said requisition, the Secretary of the committee shall call such meeting compulsorily.
