Section 4 in Election of Members To The Committees of Panchayat Unions (Other Than Appointment Committee) Rules, 1998
4. Convening of meeting.
(a)The meeting shall be convened by the Chairman of the Panchayat Union Council within thirty days of the occurrence of a vacancy:Provided that where the Chairman of a Panchayat Union Council fails to convene the meeting, the Inspector shall convene the same.(b)Notice of the day and hour of the meeting shall be given to all the elected members and to the Inspector under acknowledgement at least seven clear days previous to the date of the meeting.(c)The Inspector shall depute an Observer not below the rank of an Assistant Director of Rural Development or Revenue Divisional Officer to be present at the meeting to ensure that the election is conducted in a free and fair manner.
