Section 3C(4) in Jammu and Kashmir Panchayati Raj Act, 1989
(4)There shall be at least two meetings of the Halqa Majlis every year, one in the first and the other in the last quarter of the financial year :Provided that in case of urgency, the meeting of the Halqa Majlis may be convened earlier in accordance with the procedure as may be prescribed in this behalf.
