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 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in Rajasthan Panchayati Raj Rules, 1996

(2)In case of Panchayat, the Sarpanch may convene a special meeting by giving a shorter notice than that specified in Sub-rule (1) but in no case, the period of notice shall be less than three days.