Section 32(3) in The Manipur Panchayati Raj Act, 1994
(3)Seven clear days' notice of an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and business to be transacted thereat, shall be given by the Secretary to the members and such officers as the Government may prescribe, and affixed on the notice board of the Gram Panchayat.
