Section 3A(1) in Karnataka Panchayat Raj Act, 1993
(1)The Grama Sabha shall meet at least once in six months:Provided that a Special meeting of the Grama Sabha shall be convened if a request is made by not less than ten percent of the members of the Grama Sabha with items of agenda specified in such request and there shall be a minimum three months period between two special meetings of the Grama Sabha.
