Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Panchayati Raj Rules, 1996

(1)Notice of the day and hour of Gram Sabha meeting, as also stating the business to the transacted thereat, shall be published at least 15 days previous to the day of the meeting by : -
(i)affixing the same at one or more conspicuous places in every village of the Panchayat circle;
(ii)making an announcement of such meeting by beat of drum or any sound amplifying device in every village of panchayat circle :
Provided that special or emergent meeting or general meetings for special purposes may be convened by giving a notice of a shorter period but in no case shall such period be of less than 3 days.