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[Cites 0, Cited by 5] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3) in Kerala Panchayat Raj Act, 1994

(3)[ Grama Sabha shall meet at least once in three months at the place fixed by the Village Panchayat and to such meetings, the convenor of the Village Panchayat shall, compulsorily invite the member of the Block Panchayat, the District Panchayat and the Legislative Assembly representing the area of the Grama Sabha.Provided that the Convenor shall, on a request in writing made by not less than ten per cent of the members of any Grama Sabha, convene a special meeting of the Grama Sabha within fifteen days with the agenda given along with the request.Provided further that such special meeting shall be convened only once within the period between two general meetings] [Inserted by Act 13 of 1999.]