Section 6(1) in The Punjab Gram Panchayat Rules, 1965
(1)No meeting of Gram Panchayat shall be held unless a notice of at least three clear days intimating the day, time and place of the meeting and the business to be transacted at the meeting is given to the Panches;Provided that in an emergency for reasons to be stated in writing a meeting may be called by the Sarpanch [-] [Words 'or in his absence the Naib Sarpanch' omitted vide Notification No. GSR/76/EA4/53/Section 101/Amd. (12)/79 dated 8.6.1979.] at a shorter notice.[(1-A). The communication of the notice of the meeting shall be made by :-(i)pasting of a copy of the notice and agenda of the meeting of Gram Panchayat at a conspicuous place in the office of Gram Panchayat or if there be no office, at a common place where the meeting is scheduled to be held; and(ii)service of notice to the Panches through village chowkidar or any other person deputed by the Sarpanch [-] for the purpose and to get the notice acknowledged by the Panch on the copy of the notice or agenda book].
