Section 23(3) in The Punjab Panchayati Raj Act, 1994
(3)Seven clear days' notice of an ordinary meeting and three days' clear notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Secretary to the Panches and such officers as the State Government may prescribe, and affixed on the notice board of the Gram Panchayats.
