7. [ Convening of meeting. [Inserted by The Tripura Panchayats (Second Ammendment) Act, 1998,w.e.f 15.10.1998.]
(1)The periodicity and procedure for convening and conducting the meetings of the Gram Sabha or the Gram Sansad as the case may be, shall be such as may be prescribed.(2)It shall be the responsibility of the Pradhan to convene the meeting of the Gram Sabha or the Gram Sanshad as the case may be.Provided that in the absence of Pradhan, the Upa-Pradhan may convene meeting with prior specific approval of Gram Panchayat.]
