Section 42 in Rajasthan Panchayati Raj Rules, 1996
42. Special meeting.
- The Chairperson of a Panchayati Raj Institution may, whenever he thinks fit, and shall, on the request of not less than one third of the total number of members of such Panchayati Raj Institution within fifteen days from the date of receipt of the request, call a special meeting of a Panchayati Raj Institution. If the Chairperson fails to do so, the Deputy Chairperson or Vikas Adhikari in case of Panchayat, Chief Executive Officer in case of Panchayat Samiti and Divisional Commissioner in the case of Zila Parishad and after giving three clear days notice in the case of a Panchayat and seven clear days notice in the case of a Panchayat Samiti or Zila Parishad to all the members of the Panchayati Raj Institution call such meeting.
