(1)A list of the business to be transacted at every meeting of a to Gram Panchayat except at an adjourned meeting shall be in a sent to each member of the Gram Panchayat, atleast seven days before the time fixed for such a meeting and no business shall be brought before or transacted at any meeting, other than the business for which has been so given except with the approval of the majority of the members present at such meeting.Provided that non-receipt of a notice by a member shall not vitiate the proceedings of the meeting:Provided further that if the Sabhapati thinks that a situation has arisen for which an emergent meeting of the Gram Panchayat should be called, he may call such meeting at such time and at such place within the local limits of the Gram Panchayat concerned after ensuring receipt of intimation of such Panchayat shall be transacted in the language commonly spoken and understood by the members.
