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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(1)The Secretary of the Halqa Panchayat shall convene the first meeting of the Panchayat within fifteen days from the date of election. The meeting shall be presided over by a Sarpanch. The notice for the meeting shall be issued at least 7 days in advance of the meeting :[Provided that for the conduct of elections for the first time the Secretary of the Halqa Panchayat shall convene the first meeting of the Panchayat within reasonable time after the date of issue of the notification for constitution of the Panchayat Halqa.] [Added vide SRO-49 dated 22-1-2002.]