Section 51(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The Chairman of a Standing Committee may at any time call a meeting when there is sufficient agenda items to be discussed. [At least one meeting shall be held in every month] [Substituted 'One meeting may be held in every quarter' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]:[Provided that the State Government may issue direction to hold the meeting on such date as fixed by it.] [Added by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).]
