Section 116(1) in The Punjab Panchayati Raj Act, 1994
(1)A Panchayat Samiti shall hold a meeting (hereinafter in this section called the ordinary meeting) for the transaction of business at least once in two months and shall subject to the provisions of the following sub-sections make regulations not inconsistent with this Act, or with any rules made thereunder with respect to the day, hour, notice, management and adjournment of its meeting and generally with respect to the transaction of business therein.
