Section 76 in The Jammu and Kashmir Panchayati Raj Rules, 1996
76. Notice of meeting.
(1)The notice of a meeting of the Panchayat shall be given at least 7 days before the date fixed for the meeting.(2)In case of special meeting where the urgency of the matter demands that a meeting of the Panchayat should be held immediately or when the majority of Panches request the Sarpanch in writing to call a special meeting, he should arrange to do so within 3 days.(3)A notice to this effect for convening ordinary or special meeting shall be displayed on the notice board of Halqa Panchayat.(4)Accidental failure to serve a notice on any member shall not invalidate the proceeding of any meeting of the Panchayat.(5)If a meeting is adjourned for want of a quorum a fresh notice in writing for the meeting shall be given .
