Section 24(2) in The Orissa Grama Panchayats Act, 1964
(2)In convening a meeting under Sub-section (1) and in the conduct of business at such meeting the procedure shall be in accordance with such rules, as may be prescribed, subject however to the following provisions, namely :(a)no such meeting shall be convened except on a requisition signed by at least one-third of the total membership of the Grama Panchayat along with a copy of the resolution proposed to be moved at the meeting;(b)the requisition shall be addressed to the Sub-Divisional Officer;(c)the Sub-Divisional Officer on receipt of such requisition shall fix the date, hour and place of such meeting and give notice of the same to all the members holding office on the date of such notice along with a copy of the requisition and of the proposed resolution, at least fifteen clear days before the date so fixed;(d)the aforesaid notice shall be sent by post under certificate of posting and a copy thereof shall be published at least seven days prior to the date fixed for the meeting in the notice-board of the Samiti;(e)the proceedings of the meeting shall not be invalidated merely on the ground that the notice has not been received by any member;(f)the Sub-Divisional Officer or if he is unable to attend, any Gazetted Officer specially authorised by him in that behalf shall preside over, conduct and regulate the proceedings of the meeting;(g)the voting at all such meetings shall be by secret ballot;(h)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the Sarpanch or Naib-Sarpanch, as the case may be, shall be taken up for consideration at the meeting;(i)if the number of members present at the meeting is less than two-thirds of the total membership of the Grama Panchayat, the resolution shall stand annulled;(j)if the resolution is passed at the meeting supported by the majority as specified in Sub-section (1) the Presiding Officer shall immediately forward the same in original along with the record of the proceedings to the Collector who shall forthwith publish the resolution in accordance with the provisions of Sub-section (1) ; and(k)where any Gazetted Officer presides at the meeting he shall, without prejudice to the provisions of Clause (j), also send a copy of the resolution to the Sub-divisional Officer for information and such action as may be necessary.
