Section 24(5) in Arunachal Pradesh Panchayat Raj Act, 1997
(5)If the Chairperson fails to call a special meeting as provided in subsection (2), any member so chosen by one-third of total number of members, may call such a meeting for a day within fifteen days after such written request so received from such one-third of the total number of members of the Gram Panchayat and to take such action as may be necessary to convene the meeting.
