Section 44 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
44. Procedure of meeting.
(1)Subject to the provisions of this Act, the procedure of meeting and conduct of business of a Panchayat shall be such as may be prescribed.(2)The Chairperson of a Panchayat and other members of a Panchayat whether or not chosen by direct election from territorial constituencies shall have the right to vole in the meeting of the Panchayats.(3)[The quorum for a meeting of Zila Panchayat and Janpad Panchayat shall be one-third, and for a meeting of Gram Panchayat shall be one-half, of the members constituting the concerned Panchayat for the lime being.] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] If there be no quorum present at a meeting, the presiding authority shall, adjourn the meeting to such date and hour as may be fixed by it. A notice of the meeting so fixed shall be pasted in the office of the Panchayat. No quorum shall be necessary, for such postponed meeting, and no new subject for consideration may be brought before such meeting.(4)The President or Sarpanch shall call a meeting of the Zila Panchayat, Janpad Panchayat or Gram Panchayat, as the case may be, atleast once every month. If the President or Sarpanch fails to call the meeting in any month the [the Chief Executive Officer of the Zila Panchayat or Janpad Panchayat or Secretary of the Gram Panchayat as the case may be] [Substituted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).] shall issue a notice of the meeting of the Panchayat concerned as soon as twenty five days elapsed after the date of the last meeting.(5)A report about the income and expenditure of the Gram Panchayat between the period of last meeting and the current meeting as well as the cumulative income and expenditure in the current financial year up lo the current meeting shall be placed before the Gram Panchayat, in addition to any other subjects, by the Secretary of Gram Panchayat and such report shall be discussed by the Gram Panchayat. In case of Janpad Panchayat and Zila Panchayat such report shall be placed [by the Chief Executive Officer] [Substituted by M.P. Act No. 26 of 1994 (w.e.f 30-5-1994).] in its meeting once in three months. The reports shall be prepared in such manner as may be prescribed.(6)If more than fifty percent of the members of the Panchayat give requisition in writing for a special meeting of the Panchayat, the President or Sarpanch, as the case may be, shall call such a meeting within seven days of receipt of such requisition. If the President or Sarpanch as the case may be, fails to call the meeting on such requisition the members who have given requisition of a special meeting may call the meeting themselves and thereupon [the Chief Executive Officer of the Zila Panchayat or Janpad Panchayat or the Secretary of the Gram Panchayat as the case may be] [Substituted by M.P. Act No 26 of 1994 (w.e.f. 30-5-1994).], shall issue notice of the meeting.(7)If the President or the Sarpanch, as the case may be, fails on at least three occasions to act in accordance with sub-section (4) or sub-section (6), he shall be liable to be removed from his office under Section 40 and the provisions of Section 40 shall be applicable to him, who has been so removed.
