Section 5 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
5. Publication of notice of meeting.
(1)A notice containing date, time and place of meeting, giving therein details of agenda shall be published and propagated at least 15 days before in the following manner(a)By fixing at one or more conspicuous visible places of the village.(b)By beating of Drum or Dugdugi or by announcing of such meeting through loudspeaker,(c)By informing children at school during prayer so that they may give message relating to the meeting of Gram Sabha to their parents,(d)By door to door personal contacts by concerned member or the Secretary of the Gram Panchayat, Provided, for the special purpose, an emergency or a special meeting may be convened on at short period interval notice, but notwithstanding such time the period shall not be less than three days.(e)Meeting of the Gram Sabha shall be convened at afternoon on holidays so that women may take part in it after finishing their domestic works.(2)A copy of the notice shall be served to the concerned Member of Lok Sabha, Member of Rajya Sabha, Member of Legislative Assembly, Member of Legislative Council, Pramukh of the concerned Panchayat Samiti, and elected members of the concerned Zila Parishad along with the Executive Officer of the Panchayat Samiti/Block Development Officer as well.(3)Panchayat Samiti may suggest suitable dates in advance for convening such Gram Sabha of concerned Panchayat at least one month before the prescribed dates so as to ensure participation of all the concerned officials in the Gram Sabha. Mukhiya of Gram Panchayat, in his absence generally, Up- Mukhiya will issue notice of the meeting of Gram Sabha according to the dates suggested by the Panchayat Samiti.(4)The notice of meeting of the Gram Sabha shall be sent to all other officers at the Block level viz. Circle Officer, Medical Officer-in-Charge, Animal Husbandry Officer, Block Junior Engineer, Junior Engineer/Assistant Engineer of Public Health Engineering Department, Block Education Extension Officer, Cooperative Extension Officer, Block Agriculture Officer, Block Welfare Officer, Junior Engineer/Assistant Engineer of Minor Irrigation Department, etc with request to participate in the meeting.(5)The Block Development Officer shall depute his supervisor level officer as Observer who shall reach in the village one day before the fixed date of the meeting. The Observer shall ensure that adequate publicity has been done for the meeting and the prescribed quorum is present with twentieth part of the total member of the Gram Sabha for the meeting.
