Section 3(2) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
(2)Notice of every meeting specifying the date, time and place thereof and the business to be transacted thereat shall be sent by the Secretary or the Chief Executive Officer, as the case may be, to every office bearer and exhibited at the office of the Panchayat seven clear days before an ordinary meeting and three clear days before special meeting.
