Section 103(1) in Uttarakhand Panchayati Raj Act, 2016
(1)(a)A Zila Panchayat shall meet for the transaction of business at least once in every three months.(b)The Chairman or in his absence, the Vice Chairman may convene a meeting of the Zila Panchayat whenever he thinks fit and shall, upon a requisition made in writing by not less than one-fifth of the members of Zila Panchayat and served on the Chairman or sent by registered post acknowledgment due, addressed to the Zila Panchayat at its office, convene a meeting of the Zila Panchayat within a period of one month from the date of the service or receipt of such requisition.(c)A meeting may be adjourned until the next or any subsequent day, and an adjourned meeting shall be conducted within a month.(d)Every meeting shall be held at the office of the Zila Panchayat or at some other convenient place within the boundaries of district of which notice has been duly given.(e)The quorum for the meeting of Zila Panchayat shall be one third of elected members. For any adjourned meeting the quorum shall be one third but on incomplete quorum of meeting also in second time than the quorum for next meeting shall be one fifth;Provided that for convened meeting agenda shall be as it is;Provided further that is case of necessity the special meeting of the Zila panchayats may be conducted.
