(3)The Pradhan or in his absence Upa-Pradhan shall convene the meeting of the Gram Panchayat after giving 15 days notice to the persons comprising the Gram Panchayat. One third of the total number of members, subject to a minimum of four of the Gram Panchayat shall form a quorum. In the absence of the quorum, meeting shall be adjourned and no quorum shall be necessary for an adjourned meeting. The Pradhan or in his absence the Upa-
