Section 5 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
5. Notice.
(1)At least seven clear days notice of a meeting of the Parishad shall be given to every member. The notice shall be issued under the signature of the Secretary and served by post or by such other method as may be decided by the Secretary. A copy of such notices shall also be published in the notice board of the Parishad:Provided that an emergency meeting of the Parishad may be held with three days notice.(2)The notice shall set forth clearly the time, place and date of the meeting and of the business to be transacted in the meeting.(3)Accidental failure of service of notice shall not invalidate proceedings of any meeting.
