Section 9(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)Apart from its regular meetings, in the following circumstances special meetings of the Gram Sabha may be convened:(i)if it is so decided in the general meeting of the Gram Sabha,(ii)if there is a proposal in the Panchayat which needs to be considered by the Gram Sabha,(iii)on the basis of the written information given to the Secretary by at least 5 percent of total members of Gram Sabha or 25 members, whichever is more.
