Section 9 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
9. Special meeting of Gram Sabha.
(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.(2)Except in situation mentioned in clause(i) of sub-rule(1), the Secretary shall call for a meeting within seven days after consulting the Sarpanch, and public information thereof shall be given in the village 3 days prior to the fixed date through public announcement and other methods: Provided that if the Sarpanch fails to do so, the Secretary shall call a meeting.Provided further that, in the absence of Secretary or lack of action to hold a meeting within a week, three members from among the people who request in writing to organize a meeting may inform the Sarpanch and organize the meeting by giving notice of at least three days.(3)The decisions taken in a particular meeting shall not be challenged anywhere else except in the next meeting and the decisions of the Gram Sabha shall be final.
