8. Annual and half-yearly general meeting of the Gram Sabha
(1)Every Gram Sabha shall hold one annual general meeting and one half-yearly general meeting :Provided that the Adhyaksha of the Gram Panchayat may, at any time, and shall, upon a requisition in writing by not less than one-fifth of the total number of members of the Gram Sabha, within twenty-one days from the receipt of such requisition, convene an extraordinary general meeting.(2)The requisition referred to in the proviso to sub-section (I) shall state the objects of the meeting and shall be signed by the members requisitioning and shall be deposited or delivered at the office of the Gram Sabha, and may consist of several documents each signed by one or more members.(3)If the Adhyaksha of the Gram Panchayat concerned fails to convene the meeting within the twenty-one days, the prescribed authority shall, on a written request made by the members requisitioning within ten days from the date of expiry of the period mentioned in the proviso to sub-section (1), convene the meeting within twenty-one days from the date of receipt of the written request.(4)The meetings of a Gram Sabha shall be held in such manner and at such time and place as may be prescribed.
