Section 80 in The Himachal Pradesh Panchayati Raj Act, 1994
80. Meetings.
(1)A meeting of a Panchayat Samiti shall be either ordinary or special and, except as otherwise provided under this Act, the meetings of the Panchayat Samiti shall be convened by the Chairman and in his absence by the Vice-Chairman.(2)A Panchayat Samiti shall ordinarily meet at its headquarters atleast four times in each year for the transaction of its business and not more than three months shall be allowed to elapse between any two successive meetings.(3)Notice of every meeting specifying the time and date thereof and the business to be transacted there at shall be sent to every member of the Panchayat Samiti and exhibited at the office of the Panchayat Samiti not less than ten clear days before an ordinary meeting and seven clear day before special meeting:Provided that wherever it is considered expedient to do so in the public interest the requirement of the time limits specified in this sub-section may be relaxed with the approval of the prescribed authority.(4)The Chairman, or in his absence the Vice-Chairman, may whenever he thinks fit, and shall, on requisition made in writing by not less than one-third of the total members of the Panchayat Samiti or if required by the Zila Parishad or the Deputy Commissioner, convene a special meeting within two weeks of the receipt of the written requisition.(5)Any meeting of a Panchayat Samiti may, with the consent of the majority of the members present, be adjourned to any other date; but no business other than that left over at the adjourned meeting shall be transacted at the next following meeting:Provided that additional agenda may be included for the adjourned meeting if the same is notified on the day of adjournment of the meeting or at least one week before the date fixed for the adjourned meeting:Provided further that when a special meeting is adjourned for want of quorum, fresh adjourned special meeting shall be convened by giving fifteen days notice to the members within one month from the date of adjournment of special meeting.(6)At every meeting of a Panchayat Samiti, the Chairman if present, or in his absence the Vice-Chairman, and if there be no Chairman or Vice-Chairman present, then such one of its members, as the members may elect, shall preside.(7)Except as otherwise provided by this Act or the rules made thereunder all questions coming up before any meeting of a Panchayat Samiti shall be decided by a majority of votes of the members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote.(8)Any matter finally disposed of by a Panchayat Samiti shall not be reconsidered unless the recorded consent of not less than two-thirds of its total members has been obtained there to or unless the Zila Parishad, or the Director has directed its reconsideration.(9)Subject to the provisions of this Act and the rules framed thereunder, for the transaction of business at a meeting of a Panchayat Samiti, the quorum shall be -(a)if it is an ordinary meeting one-half of its members having right to vote; and(b)if it is a special meeting, two-thirds of its members having right to vote.
