(1)Every Panchayat Samiti shall hold a meeting in its office at least once in two months (hereinafter in this Section called ordinary meeting) on such date and at such hour as the Panchayat Samiti may fix at the immediately preceding meeting :Provided that the first meeting of a newly constituted Panchayat Samiti shall be held on such date and at such hour and at such place within local limits of the Block concerned as the prescribed authority may fix :Provided further that the Chairman, when required in writing by one-fifth of the members of the Panchayat Samiti to call a meeting, after giving intimation to the prescribed authority and after giving seven days notice to the members of the Panchayat Samiti, shall do so fixing the date and hour of the meeting within fifteen days failing which the members aforesaid may call a meeting within thirty days after giving intimation to the prescribed authority and after giving seven days notice to the Chairman and the other members of the Panchayat Samiti. Such meeting shall be held in the office of the Panchayat Samiti on such date and at such hour as the members calling the meeting may decide. The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him within a week of the meeting. The prescribed authority shall on receipt of the report, take such action thereon as it may deem fit.
