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State of Odisha - Section

Section 226 in Grama Panchayats Rules, 1968

226.

(i)The Sarpanch may call special meeting of the Grama Panchayat at any time and shall do so on the requisition of at least one-third of the total membership of the Grama Panchayat. If the Sarpanch fails to call a meeting within thirty days after receiving such a requisition, the members who have signed the requisition may report the fact to the [Sub-Collector] [Substituted by S.R.O.No. 648/99 wide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] who shall thereupon call the meeting within seven days from receipt of the report.
(ii)The Collector or any other Officer empowered by Government may requisition and call for special meetings of the Grama Panchayat. The Secretary after receiving such requisition shall issue notice for a meeting of the Grama Panchayat.