Section 8(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(1)The [Assistant Consolidation Officer] [Substituted for 'Consolidation Officer' by S.O., 1461 dated 26.8.1976.] shall consult the Village Advisory Committee by holding a meeting of that committee in the village. He shall give written notice of the said meeting to the members of the said Committee at least 24 hours before the meeting is to be held fixing a date, time and place for the said meeting and calling upon the members to attend it. The specific purpose for which the meeting is to be held should as far as possible be stated in the notice.
