(1)Every Zilla Panchayat shall hold a meeting for transaction of its business atleast once in every three months at the office of the Zilla Panchayat or at such place within the local limits of the district concerned and at such time as the Adhakshya of the Zilla Panchayat may fix.(2)The Adhakshaya may, whenever he thinks fit in the public of the total number of members of the Zilla Panchayat or if directed by the Secretary to the Government in the Rural Development Department call a special meeting of the Zilla Panchayat within a period of ten days from the date of receipt of the requisition or direction, as the case may be;Provided that if the Adhakshya fails to call such special meeting within the specified period from the date of receipt of requisition of direction, as the case may be, the Secretary to the Government in the Rural Development Department may call such meeting which shall be held at such time and in such place within the local limits of the district concerned as he may fix.(3)Two-third of the total number of members shall from a quorum for a meeting for the Zilla Panchayat;Provided that no quorum shall be necessary for an adjourned meeting.(4)The Adhakshya or in his absence,the Up-Adhakshya shall preside at the meeting of the Zilla Panchayat and in the absence of both, the members present shall elect one member from amongst themselves to preside at the meeting.(5)All questions coming before a Zilla Panchayat shall, unless otherwise specifically Provided under this Act, be decided by a majority of votes or the members present and voting;Provided that in case of equality of votes the persons presiding shall have a second or casting vote.(6)No member shall vote on, and take part ,in the discussion of any question coming up for consideration at a meeting of Zilla Panchayat if the question is one in which he has any direct or indirect pecuniary interest other than an interest as a member of the public.(7)If it appears to any member present at a meeting that the person presiding at the meeting has any such pecuniary interest in any matter before the meeting for discussion or any question coming up for consideration as referred to in such section (6).and a motion brought by him to that effect is carried, such a person shall not preside at such meeting and shall not take part therein, and for the purpose of sub-section (4) such person shall be deemed to be absent during the discussion or consideration of the particular matter.
