(1)A meeting of a Panchayat Samiti shall be either ordinary or special.(2)Any business may be transacted at any ordinary meeting unless required by this Act or the rules made thereunder to be transacted at a special meeting. The date of every meeting except the meeting referred to in Sections 60 and 62 shall be fixed by the Chairman, or, in his absence by the Vice-Chairman. Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be despatched to every member of the Panchayat Samiti and exhibited at the office of the Panchayat Samiti not less than ten days before an ordinary meeting and four days before a special meeting.
