Section 5 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
5.
(i)At least, seven clear days notice of a meeting of the Samiti, shall be given to every member [besides the member of the State Legislature as required by Sub-section (2) of Section 18 of the Act] [Inserted vide Notification No. 13566-LCI-2/86/31.10.1986, published vide Orissa Gazette Extraordinary No. 1529/4.11.1986.], The notice shall be issued under the signature of the Block Development Officer and served by post under certificate of posting. A copy of the notice shall also be published in the notice board of the samiti :Provided that the notice for an emergency meeting may be served by post under certificate of posting or by such other method as may be deemed expedient.(ii)The notice shall set forth clearly and fully the time, place and date of the meeting and the business to be transacted thereat.(iii)Accidental failure of service shall not invalidate the proceedings of any meeting.Agenda for a meeting
