Section 6(1) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
(1)Notice of a general or special meeting of Gram Panchayat, specifying there in the place, date and time of such meeting and the business to be transacted thereat, shall be given in writing by the Gram Panchayat Secretary to the members and to such officers as may be specified by the Gram Panchayat, and it shall be affixed at notice board of the Gram Panchayat at a conspicuous place. The Gram Panchayat Secretary shall issue written notice for the meeting to all concerned members and government officers/employees and maintain acknowledgements thereof .At least seven days previous notice for an ordinary meeting and three days previous notice for a special meeting shall be given by the Secretary.
