Section 96 in Arunachal Pradesh Panchayat Raj Act, 1997
96.
(1)Every Zilla Parishad shall hold meeting in its office at least once in every three months on such date and at such hour as the Zilla Parishad may fix at the immediately preceding meeting;Provided that the first meeting of a newly constituted Zilla Parishad shall be held at such time and at such place within the local limits of the district· concerned as the prescribed authority may fix;Provided further that the Chairperson, when required in writing by one fifth of the members of a Zilla Parishad to call a meeting, shall do so, fixing the date and hour of the meeting within fifteen days after giving intimation to the prescribed authority and seven clear days notice to the members of the Zilla Parishad failing which the members aforesaid may call a meeting within thirty days after giving intimation to the prescribed authority and seven days, notice to the Chairperson and other members of the Zilla Parishad. Such meeting shall be held at such place or such date and at such hour as the members calling the meeting may decide. The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him, within three days of the meeting, on the proceeding. The prescribed authority shall on receipt of the report take such action thereon as it may deem fit.(2)One-third of the total number of members of a Zilla Parish ad shall form the quorum for a meeting of the Zilla Parishad;Provided that no quorum shall be necessary for an adjourned meeting.(3)The Chairperson, or in his absence one of the members chosen by the members present shall preside at the meeting of the Zilla Parishad.(4)All questions coming before a Zilla Parishad shall be decided by a majority of votes.Provided that in case of equality of votes the Chairperson or the member presiding shall have a second or casting vote.(5)The Member Secretary of a Zilla Parishad shall attend meeting of the Zilla Parishad and shall participate in the deliberations thereof.(6)Seven clear days notice for an ordinary meeting and seven clear days notice of a special meeting, specifying the time at which such meeting is to be held and business to be transacted there at, shall be sent to the member and pasted at the office of the Zilla Parishad. Such notice shall include, in case of special meeting, any motion or proposition mentioned in the written request made for such meeting.
