(1)Every Zilla Parishad shall hold meeting in its office at least once in every three months on such date and at such hour as the Zilla Parishad may fix at the immediately preceeding meeting :Provided that the first meeting of a newly constituted Zilla Parishad shall be held at such time and at such place within the local limits of the District concerned as the prescribed authority may fix :Provided further that the Sabhadhipati, when, required in writing by one fifth of the members of a Zilla Parishad to call a meeting, shall do so, fixing the date and hour of the meeting within fifteen days after giving intimation to the prescribed authority and seven clear days' notice to the members of the Zilla Parishad, failing which the members aforesaid may call a meeting within thirty days after giving intimation to the prescribed authority and seven days' notice to the Sabhadhipati and other members of the Zilla Parishad. Such meeting shall be held at such place, or such date and at such hour as the members calling the meeting may decide. The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing, duly signed by him, within three days of the meeting, on the proceeding. The prescribed authority shall on receipt of the report take such action thereon as it may deem fit.(2)One-third of the total number of members of a Zilla Parishad [including the ex-officio members, entitled to attend] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.] shall form the quorum for a meeting of the Zilla Parishad :Provided that no quorum shall be necessary for an adjourned meeting.(3)The Sabhadhipati, or in his absence the Sahakari Sabhadhipati, shall preside at the meeting of the Zilla Parishad and in the absence of both, the members present shall elect one of them to be the president of the meeting.(4)All questions coming before a Zilla Parishad shall be decided by a majority of votes [and the person presiding shall have right to vote] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.].[* * *] [Deleted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f 2.12.1994.](5)The Chief Executive Officer and the Additional Chief Executive Officer of a Zilla Parishad shall attend meetings of the Zilla Parishad and shall participate in the deliberations thereof :Provided that if for any reason the Chief Executive Officer and the Additional Chief Executive Officer cannot attend any meeting of the Zilla Parishad, the Chief Executive Officer shall depute an appropriate officer to attend the meeting.(6)Ten clear days' notice for an ordinary meeting and seven days' notice of a special meeting, specifying the time at which such meeting is to be held and business to be transacted thereat, shall be sent to the member and pasted at the office of the Zilla Parishad. Such notice shall include, in case of special meeting, any motion or proposition mentioned in the written request made for such meeting.
