Section 97(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)A list of business to be transacted at every meeting or the Zilla Parishad, except at adjourned meeting, shall be sent to each member of the Zilla Parishad in the member prescribed at least five days before the time fixed for such meeting and no business shall be brought before or transacted at any meeting other than business of which notice has been given except the approval of the majority of the members present at such meeting;Provided that if the Chairperson thinks that a situation has arisen for which an emergent meeting of the Zilla Parishad should be called, he may call such meeting after giving three days notice to the members;Provided further that not more than one business shall be included in the list of business to be transacted at such emergent meeting.
