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State of Punjab - Section

Section 24 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

24. Powers of Chairman and Executive Officer to call special meeting.-

The Chairman, or in his absence the Executive Officer, may whenever he thinks fit, and shall on requisition made in writing by not less than one-third of the total Members of the Panchayat Samiti, convene a special meeting within two weeks of the receipt of the written requisition.