(1)Notice of the day and hour of Gram Sabha meeting, as also stating the business to the transacted thereat, shall be published at least 15 days previous to the day of the meeting by : -(i)affixing the same at one or more conspicuous places in every village of the Panchayat circle;(ii)making an announcement of such meeting by beat of drum or any sound amplifying device in every village of panchayat circle :Provided that special or emergent meeting or general meetings for special purposes may be convened by giving a notice of a shorter period but in no case shall such period be of less than 3 days.(2)A copy of the notice shall be sent to MLA, Pradhan and elected member of Panchayat Samiti and Zila Parishad as also to vikas Adhikari.(3)Panchayat Samiti may suggest, in advance, at least one month before the period prescribed for gram sabha meeting concerned, convenient dates for holding such meetings so as to ensure attendance of extension officers in gram sabha, Sarpanch or in his absence up-sarpanch shall ordinarily issue notice of the gram sabha meeting accordingly.(4)Notice of Gram Sabha also be sent to all Tehsil level functionaries like Tehsildar, Doctor-in-charge Primary Health Centre, Assistant Engineer Public Health Engineering Department, Assistant Engineer State Electricity Board, Assistant Engineer Irrigation, Doctor In-charge Veterinary Dispensary etc., requesting for their participation.(5)Vikas Adhikari shall depute an extension officer who shall reach the Panchayat Headquarter one day before the date fixed for such meeting. He shall ensure that proper publicity has been made for such meeting and prescribed quorum of one tenth adult residents should be present. Sarpanch or in his absence Up-Sarpanch shall make due arrangement for publicity accordingly.
