Section 37A(5) in The Rajasthan Gram Dan Act, 1971
(5)The Sub-Divisional Officer shall, on receipt of the declarations from the Collector, convene a meeting of all eligible persons, at the Gramdan village itself, by causing individual notices to be served on each of them as have filed declarations under sub-section (1) and also by getting a public notice proclaimed by beat of drum in the village and by affixing a copy of public notice at some conspicuous part of the village about the date, venue and time of the meeting. The Sub-Divisional Officer or, where the Chainnan of the Gramdan Board, after due intimation of the inquiry to him by the said officer, intends to be associated with the process of inquiry, the Sub-Divisional Officer duly associated by the nominee of such Chainnan shall verily and ascertain by making such enquiry as he deems fit whether more than 50% of the eligible persons of the Gramdan village affirm having made declarations under the said sub-section. The Sub-Divisional Officer shall after inquiry, forward the copy of the minutes of the meeting together with his report and recommendations to the Collector.
