(8)No resolution of Panchayat Samiti shall be modified or cancelled within three months after the passing thereof except by a resolution passed by not less than one -half of the total number of members at an ordinary or special meeting any notice whereof shall have been given fulfilling the requirements of sub-section (2) and setting forth fully the resolution which it is proposed to modify fully or cancel at such meeting and motion or proposal for the modification or cancellation of such resolution.
