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State of Jammu-Kashmir - Section

Section 24 in Jammu and Kashmir Panchayati Raj Act, 1989

24. Meetings of the Halqa Panchayat.

(1)Every Halqa Panchayat shall hold its meeting atleast once in a month.
(2)The Meetings shall be convened by Sarpanch and in his absence Naib-Sarpanch :Provided the first meeting after the constitution of Halqa Panchayat shall be convened by the prescribed authority, after notifying the date therefor.
(3)The procedure for the conduct of business and maintenance of records, shall be such as may be prescribed.