Section 46(1) in The Bihar Panchayat Raj Act, 2006
(1)A Panchayat Samiti shall hold a meeting for the transaction of business at least once in two months (hereinafter in this Section called the ordinary meeting) and shall subject to the provisions of the following sub-Sections, make regulations in conformity with this Act or with any Rules made thereunder with respect to the day, hour, notice, management and adjournment of its meetings and generally with respect to the transaction of business thereto.
