(i)A notice of the meeting shall be pasted on the notice-board of the Gram Panchayat Office and the same shall adequately be brought to the notice of the public by means of publicity (such as Dugdugi, drum and amplifiers);(ii)It shall be the responsibility of the Mukhia to convene and conduct the meetings of the Gram Sabha. If (he) fails to convene the meeting as specified under this Act, the Executive Officer of the Panchayat Samiti and the Prescribed Officer of the Panchayat authorised by him shall convene such meeting;Provided that in case he fails to call meetings at intervals prescribed under this Act, he shall be deprived of holding the post of Mukhia;Provided also that no order shall be passed by the officer prescribed under this sub-section against the Mukhia unless he is given reasonable opportunity of hearing.
