77. Meetings of the Samiti [Section 59(5) and Clauses (ix) to (xv) of section 233(2)].
(1)For the purposes of performing its functions and discharging its duties under the Code, the Samiti shall hold its meetings at such intervals as may be considered necessary but such meetings shall not be less than three in a calendar year, and one of such meetings shall be held between May 15 and July 15, so that allotments of land may be finalised before the commencement of the next agricultural year.(2)Every such meeting shall be called by the Chairman, and the notice containing the date, time, place and agenda thereof shall be served on each member of the Samiti at least three days in advance.(3)Such notices shall be served personally on the members of the Samiti, failing which it may be served on any adult member of his family. If such service is not possible, the notice may be affixed at any conspicuous place at the residence of such member.(4)Signature and thumb impression of each member shall be obtained on the copy of the notice and the same shall be pasted in the Proceedings Book.(5)If a written request signed by at least one-third members of the Samiti is received by the Chairman, he shall be bound to call the meeting of the Samiti within ten days from the date of receipt of such request.(6)The Chairman may, with the concurrence of the Members, co-opt any other person for a particular meeting in advisory capacity without any right to vote.
