Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 235 in Grama Panchayats Rules, 1968

235.

A member of a Grama Panchayat who wishes to move a resolution or ask any question shall intimate his intention in writing to the Sarpanch giving at least seven clear days' notice and such notice shall contain a copy of the resolution or question ; provided that the Sarpanch may allow a resolution with shorter notice to be entered in the list of business.