Section 40 in Rajasthan Panchayati Raj Rules, 1996
40. Notice of Meetings.
(1)A notice specifying the place, date and time of the meeting as well as the business to be transacted thereat shall at least seven clear days before the meeting of Panchayat and at least ten clear days before the meeting of a Panchayat Samiti or a Zila Parishad, be given by the Secretary/Vikas Adhikari/Chief Executive Officer respectively to all the members of the concerned Panchayati Raj Institution.(2)In case of Panchayat, the Sarpanch may convene a special meeting by giving a shorter notice than that specified in Sub-rule (1) but in no case, the period of notice shall be less than three days.(3)The notice shall be sent by post or such other mode as the Secretary/Vikas Adhikari/Chief Executive Officer may consider expedient to every member of the concerned Panchayati Raj Institution at his ordinary place of residence. The notice shall also be sent, in the case of a meeting of a Panchayat, to the Vikas Adhikari, the Patwari and any other Tehsil level functionary of the State Government or of a Panchayati Raj Institution, whose attendance and participation in the deliberations of such meetings appears to the convener of the meeting to be desirable and, in the case of a meeting of a Panchayat Samiti or Zila Parishad, to such District and Tehsil level Officers whose attendance in such meeting is considered desirable under Sub-Section (7) of Section 48.(4)A copy of the notice of every meting shall also be affixed on the Notice Board of the office of the concerned Panchayati Raj Institution.
