Section 45(5) in Rajasthan Panchayati Raj Act, 1994
(5)If the Sarpanch fails to call a special meeting as provided in sub-Section (2), the Up-Sarpanch or in his absence, the competent authority may call such meeting on a day not more than fifteen days thereafter and require the secretary to give notice to the members and to take such action as may be necessary to convene the meeting.
