Section 5(4) in The Punjab Panchayati Raj Act, 1994
(4)The Sarpanch should at any time, and where a requisition in writing of the Panchayat Samiti or of not less than one-fifth of the total number of members of the Gram Sabha has been received by him shall within thirty days from the receipt of such requisition, call an extraordinary general meeting of the Gram Sabha.
