(1)Every Panchayat Samiti shall hold a meeting in its office at least once in two months (hereinafter in this Section called ordinary meeting) on such date and at such hour as the Panchayat Samiti may fix at the immediately preceding meeting :Provided that the first meeting of a newly constituted Panchayat Samiti shall be held on such date and at such hour and at such place within local limits of the Block concerned as the prescribed authority may fix :Provided further that the Chairman, when required in writing by one-fifth of the members of the Panchayat Samiti to call a meeting, after giving intimation to the prescribed authority and after giving seven days notice to the members of the Panchayat Samiti, shall do so fixing the date and hour of the meeting within fifteen days failing which the members aforesaid may call a meeting within thirty days after giving intimation to the prescribed authority and after giving seven days notice to the Chairman and the other members of the Panchayat Samiti. Such meeting shall be held in the office of the Panchayat Samiti on such date and at such hour as the members calling the meeting may decide. The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him within a week of the meeting. The prescribed authority shall on receipt of the report, take such action thereon as it may deem fit.(2)Ten clear days' notice of an ordinary meeting and seven clear days' notice of a special meeting, specifying the time at which such meeting is to be held and the business to be transacted thereat, shall be sent to the members and pasted up at the office of the Panchayat Samiti. Such notice shall include, in case of special meeting, any motion or proportion mentioned in the written request made for such meeting.(3)The Chairman, or in his absence the Vice-Chairman, shall preside over the meeting of the Panchayat Samiti, and in the absence of both, the members present shall elect one of them to be the president of the meeting.(4)One-third of the total number of members [including ex-officio members, entitled to attend] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f 15.10.1998.] shall form quorum for a meeting of the Panchayat Samiti :Provided that no quorum shall be necessary for an adjourned meeting ;(5)All questions coming before a Panchayat Samiti shall be decided by a majority of vote : [and the person presiding shall have a right to vote] [Inserted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.].[* * *] [Deleted by The Tripura Panchayats (Amendment) Act,1994, w.e.f 2.12.1994.](6)No member of a Panchayat Samiti shall vote on ,or take part in the discussion of, any question coming up for consideration at a meeting of the Panchayat Samiti or any committee, if the question is one in which, apart from its general application to the public, he has any direct pecuniary interest.(7)(i)No matter shall be discussed at any ordinary meeting unless it has been entered in the notice convening such meeting, or in the case of a special meeting in the written request for such meeting. A member may propose any resolution connected with or incidental to the subjects included in the list of business. The Chairman may propose any urgent subject of a routine nature not included in the list of business if no member objects to it. No permission shall be giver, in the case of a motion or matter to modify or cancel any resolution, within three months after the passing thereof except in accordance with sub-section(8). The order in which any business or matter shall be brought forward at such meeting shall be determined by the presiding authority who, in case it is proposed by any member to give particular matter, shall put the proposal to the meeting and be guided by the majority of votes given for or against the proposal.(ii)Any ordinary meeting may, with the consent of a majority of the members present, be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposed at the meeting from which adjournment took place.(8)No resolution of Panchayat Samiti shall be modified or cancelled within three months after the passing thereof except by a resolution passed by not less than one -half of the total number of members at an ordinary or special meeting any notice whereof shall have been given fulfilling the requirements of sub-section (2) and setting forth fully the resolution which it is proposed to modify fully or cancel at such meeting and motion or proposal for the modification or cancellation of such resolution.(9)The proceedings of every meeting shall be recorded in the minutes book immediately after the deliberations of the meeting and shall after being road over by the presiding authority of the meeting be signed by him. The action taken on the decisions of the Panchayat Samiti shall be reported at the next meeting of the Panchayat Samiti. The minutes book shall always be kept in the office of the Panchayat Samiti. The minutes book shall not be taken outside the Panchayat Samiti office under any circumstances. The Executive Officer shall be the custodian of the minutes book.(10)The Panchayat Samiti may require the presence of Government officers working at the Block level at meetings and such officers shall attend the meetings when so required.
