Section 24(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)Seven clear days notice of, an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Chairperson of the Gram Panchayat to the members, and such officers as the Government may prescribe, and affix on the notice board of the Gram Panchayat.
