Section 127(2) in Haryana Panchayati Raj Act, 1994
(2)Any business may be transacted at an ordinary meeting unless required by this Act or the rules made thereunder to be transacted at a special meeting. The date of every meeting, except the meeting referred to in sections 121 and 123, shall be fixed by the President, or, in his absence by the Vice- President. Notice of every meeting specifying the date, time and place thereof and the business to be transacted thereat shall be despatched to every member of the Zila Parishad and exhibited at the office of the Zila Parishad not less than ten days before an ordinary meeting and four days before a special meeting.
