Section 37(3) in Rajasthan Panchayati Raj Act, 1994
(3)The competent authority shall there upon-(i)forward a copy of the notice, together with a copy of the proposed motion to the Panchayat in the case of a Sarpanch or Up-Sarpanch, to the Panchayat Samiti in the case of a Pradhan or Up-Pradhan and to the Zila Parishad in the case of a Pramukh or Up-Pramukh;(ii)convene a meeting for the consideration of the motion at the office of the concerned Panchayati Raj Institution on a date appointed by him which shall not be later than thirty days from the date on which the notice under Sub-Section (1) was delivered him; and(iii)given to the members a notice of not less than [Seven] [Substituted for the word fifteen by Section 31 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV - A dated 3.5.2000 with effect from 6.1.2000.]clear days of such meeting in such mane as may be prescribed.Explanation.- In computing the period of thirty days specified in this sub-section, the period during which the conventing of a meeting is stayed by a court shall be exclude.
