(1)A Panchayat shall meet for the transaction of business as often as may be necessary and at least once a fortnight at the office of the Panchayat and at such times as Sarpanch may determine.(2)The Sarpanch may, whenever he thinks fit, and shall upon the written request of not less than one-third of the total number of members and on a date within fifteen days from the receipt of such request, call special meeting.(3)Seven clear days notice of an ordinary meeting and three clear days notice of special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the secretary to the members and such officers as the Government may prescribe, and affixed on the Notice Board of the Panchayat.(4)The officers to whom notice is given under Sub-Section (3) and other government officers having jurisdiction over the Panchayat area or any part there of shall be entitled to attend every meeting of the Panchayat and take part in the proceedings but shall not be entitled to vote.(5)If the Sarpanch fails to call a special meeting as provided in sub-Section (2), the Up-Sarpanch or in his absence, the competent authority may call such meeting on a day not more than fifteen days thereafter and require the secretary to give notice to the members and to take such action as may be necessary to convene the meeting.
