22. List of business to be transacted at a meeting.
(1)A list of the business to be transacted at every meeting of a to Gram Panchayat except at an adjourned meeting shall be in a sent to each member of the Gram Panchayat, atleast seven days before the time fixed for such a meeting and no business shall be brought before or transacted at any meeting, other than the business for which has been so given except with the approval of the majority of the members present at such meeting.Provided that non-receipt of a notice by a member shall not vitiate the proceedings of the meeting:Provided further that if the Sabhapati thinks that a situation has arisen for which an emergent meeting of the Gram Panchayat should be called, he may call such meeting at such time and at such place within the local limits of the Gram Panchayat concerned after ensuring receipt of intimation of such Panchayat shall be transacted in the language commonly spoken and understood by the members.(2)The business of the Gram Panchayat shall be transacted in the language commonly spoken and understood by the members.(3)Minutes of the proceedings at each meeting of a Gram Panchayat shall be recoded in a book to be kept for this purpose and shall be read and signed by the Sabhapati of the meeting before the meeting disperses.(4)The Sachiva of the Gram Panchayat shall, within a week after a meeting of the Gram Panchayat is held, send copies of the minutes of every such meeting to the Secretary of the Rural Development Department and the District Development Officer-cum-Panchayat Officer of the concerned district.
