Section 5(1) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
(1)A notice containing date, time and place of meeting, giving therein details of agenda shall be published and propagated at least 15 days before in the following manner(a)By fixing at one or more conspicuous visible places of the village.(b)By beating of Drum or Dugdugi or by announcing of such meeting through loudspeaker,(c)By informing children at school during prayer so that they may give message relating to the meeting of Gram Sabha to their parents,(d)By door to door personal contacts by concerned member or the Secretary of the Gram Panchayat, Provided, for the special purpose, an emergency or a special meeting may be convened on at short period interval notice, but notwithstanding such time the period shall not be less than three days.(e)Meeting of the Gram Sabha shall be convened at afternoon on holidays so that women may take part in it after finishing their domestic works.
