Section 5 in The Himachal Pradesh Panchayati Raj Act, 1994
5. Meeting and quorum of Sabha.
(1)Every Sabha shall hold four general meeting in each year and every meeting shall held on the first Sunday of January, April, July and on second October. It shall be the responsibility of the Pradhan to convene sud meetings:[***] [First Proviso deleted vide Act No. 4 of 2001.]Provided that the Pradhan may, at any time or upon a requisition in writing of net less than one-fifth of the members of the Gram Sabha or if required by the Panchayat Samiti, Zila Parishad or the Deputy Commissioner, shall, within 30 days from the receipt of such requisition, call an extraordinary general meeting:Provided further that where a Pradhan fails to convene the meetings under this sub-section, the prescribed authority shall convene such meetings within a period of thirty days.(2)The time and place of all the meetings of the Gram Sabha shall be published in the prescribed manner.(3)For any general meeting of the Gram Sabha, representation of at least one-third of the total number of families represented by one or more members of the Gram Sabha shall form a quorum and decision will be taken by a majority of members present and voting:Provided that for a meeting adjourned for want of quorum, representation of at least one-fifth of the total number of families represented by one or more members the Gram Sabha shall be required for holding the adjourned meeting.(4)The meeting of the Gram Sabha shall be presided over by Pradhan or in absence of Pradhan by Up-Pradhan. In the event of both Pradhan and Up-Pradhan being absent the meeting of Gram Sabha shall be presided over by a member of the Gram Sabha to be elected for the purpose by the majority of members present in the meeting.
