(1)Meeting of Gram Sabha shall be held in the village where office of the Panchayat is situated. It shall be held at Panchayat Bhawan or any other convenient public place in the village. It shall not be held at any private house or place.(2)In case where the population of any other village of the Panchayat circle exceeds 1000 inhabitants, the Sarpanch or in his absence, up-sarpanch may convene the Gram Sabha in two or more groups. Such Gram Sabha may be in addition to the Gram Sabha held at Panchayat Headquarters as per Section 7 of the Act, but any decision in contravention of decisions taken in main Gram Sabha at Panchayat headquarters shall not be implemented.
