Section 3C in Jammu and Kashmir Panchayati Raj Act, 1989
3C. Halqa Majlis (Gram Sabha).
(1)There shall be a Halqa Majlis for each Halqa Panchayat consisting of such persons whose names have been included in the electoral rolls relating to the village or the group of villages comprised within the area of the Halqa Panchayat.(2)The meetings of the Halqa Majlis shall be convened by the Sarpanch of the Panchayat or, in his absence, by the Naib-Sarpanch of such Panchayat. In the event of both, the Sarpanch and the Naib-Sarpanch being absent, a meeting of the Halqa Majlis shall be presided by one of the Panch authorized by the Halqa Majis.(3)The procedure for convening and conducting the meeting of the Halqa Majlis shall be such as may be prescribed.(4)There shall be at least two meetings of the Halqa Majlis every year, one in the first and the other in the last quarter of the financial year :Provided that in case of urgency, the meeting of the Halqa Majlis may be convened earlier in accordance with the procedure as may be prescribed in this behalf.(5)Secretary Panchayat shall record the minutes of the meeting of Halqa Majlis and shall be responsible for the correct recording of the minutes of the meetings.(6)The quorum of the meeting of the Halqa Majlis shall be not less than one-tenth of the total members.(7)Any resolution relating to the matters entrusted to the Halqa Majlis under this section, shall have to be passed by a majority of votes of the members present and voting in the meeting of the Halqa Majlis.
