Section 46(1) in Assam Panchayat (Constitution) Rules, 1995
(1)The Deputy Commissioner or the Sub-Divisional Officer as the case may be, shall call the first meeting of a Gaon Panchayat under sub-section (3) of Section 6 of the Act, by fixing a date and by causing a written notice specifying the date, time and place of the meeting, to be served on each elected member and the President of the Gaon Panchayat concerned at least seven days before the date so fixed. Such meeting shall be preside over by an Officer authorised by the Deputy Commissioner or the Sub-Divisional Officer as the case may be and such Officer shall not be entitled to vote.
