Section 5(i) in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
(i)At least, seven clear days notice of a meeting of the Samiti, shall be given to every member [besides the member of the State Legislature as required by Sub-section (2) of Section 18 of the Act] [Inserted vide Notification No. 13566-LCI-2/86/31.10.1986, published vide Orissa Gazette Extraordinary No. 1529/4.11.1986.], The notice shall be issued under the signature of the Block Development Officer and served by post under certificate of posting. A copy of the notice shall also be published in the notice board of the samiti :
