Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 226] [Entire Act] State of Odisha - Subsection Section 226(ii) in Grama Panchayats Rules, 1968 (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.
