Section 8 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
8. Date and time of meeting of Gram Sabha.
(1)The Sarpanch or in his absence, the Secretary of the Gram Sabha shall convene meeting of Gram Sabha.(2)Notice of the day and hour of Gram Sabha meeting, as also stating the business to be transacted thereat, shall be published at least 7 days previous to the day of the meeting, by:-(i)affixing the same at one of more conspicuous places in village ; and(ii)making an announcement of such meeting by beat of drum or any sound amplifying device in village.(3)The Gram Sabha hold a meeting at least once in each quarter of the year, the Gram Sabha may decide a fixed date (means English Date) time and place of the meeting permanently and in such case, no specific notice shall be required.(4)However, if the Gram Sabha decides to fix each meeting separately, or decides to hold a meeting on a particular day, within three days of the decision, an announcement shall be made in the whole village.
