(1)Every Gram Sabha shall hold two general meetings in each year, one in the month of December after the harvesting of the Sawni Crop (hereinafter called the Sawni meeting) and the other in the month of June after the harvesting of the Hari crop (hereinafter called the Hari meeting) on such date as may be fixed by the Sarpanch.(2)In the event of his failing to hold two consecutive general meetings of the Gram Sabha, the Sarpanch shall automatically cease to hold office, from the last day of the month in which, the second meeting was to be held and Block Development and Panchayat Officer shall immediately intimate the happening of such cessation to the District Development and Panchayat Officer and on receipt of such information the District Development and Panchayat Officer shall notify this fact to the Panchayat Samiti, Gram Sabha and such a Sarpanch.(3)The Director may reinstate such a Sarpanch on his showing sufficient cause of his default to hold two consecutive meetings within a period of thirty days from the date of the notification of his cessation as Sarpanch under sub-section (2).(4)The Sarpanch should at any time, and where a requisition in writing of the Panchayat Samiti or of not less than one-fifth of the total number of members of the Gram Sabha has been received by him shall within thirty days from the receipt of such requisition, call an extraordinary general meeting of the Gram Sabha.(5)If a general meeting or an extraordinary general meeting is not called as required by sub-sections (1) and (4), the Executive Officer of the Panchayat Samiti shall call such a meeting.(6)For any meeting of the Gram Sabha, one-fifth of the total number of its members shall form a quorum :Provided that in the case of an adjourned meeting the quorum shall be one-tenth and the provisions of this sub-section shall not apply to any other meeting of the Gram Sabha held due to adjournment for want of knowledge.(7)The Secretary of the Gram Panchayat and the Gram Sewak shall attend every general meeting of the Gram Sabha and in addition thereto the Gram Panchayat may call any village functionary serving in Gram Sabha area to attend such a meeting and tender advice in respect of any matter coming up before it.
