Section 75 in The Orissa Grama Panchayats Election Rules, 1965
75.
The Presiding Officer shall cause a notice [in Form No. 17-A] [Inserted vide Orissa Gazette Extraordinary No. 903, dated 15.5.2001 SRO No. 228/2001.] of such meeting to be given to the Sarpanch and every other member at least seven clear days before the date of such meeting. The notice shall be served personally or in default by registered post. Such notice shall also be published by fixing it in the Panchayat office, if one exists, or at any prominent place at the headquarters of the Grama Panchayat. The said notice shall state the place and date on which and the hours between which the election shall be conducted.
