(1)For each Mohalla notified by the Collector, there shall be a Mohalla Sabha. All adult members of the Mohalla shall be the members of the Mohalla Sabha.Explanation. - Adult means a person who has attained the age of 18 years on the 1st January of that year.(2)The list of members of Mohalla Sabha shall be revised every year under the supervision of the competent officer. The names of such members who died or left the Mohalla permanently shall be removed from the list and the names of all those persons who have attained the age of 18 years on 1st January of that year shall be included in the list.The Chairperson or Secretary of the Mohalla Samiti shall call a meeting of the Mohalla Sabha by affixing a notice to this effect at conspicuous places in the Mohalla Area and by proclaiming by beat of drum in that area.(3)The Mohalla Sabha shall meet at least once in every three months :Provided that tin special occasion the Collector or any person authorised by him may call a meeting of Mohalla Sabha within 30 days.]
