(1)A Grama Panchayat shall meet for the transaction of business at least [once in a month] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] at the office of the Grama Panchayat and at such time as the Adhyaksha may determine.(2)The Adhyaksha may, whenever he thinks fit, and shall, upon the written request of not less than one-third of the total number of members and on a date within fifteen days from the receipt of such request, call a special meeting.(3)Seven clear days notice of an ordinary meting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Secretary of the Grama Panchayat to the members and such officers as the Government may prescribe, and affixed on the notice board of the Grama Panchayat.(4)The officers to whom notice is given under sub-section (3) and other Government officers having jurisdiction over the panchayat area or any part thereof shall [attend every meeting of the Grama Panchayat and take part in the proceedings] [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.] but shall not be entitled to vote.(5)If the Adhyaksha fails to call a special meeting as provided in sub-section (2) , the Upadhyaksha or one third of the total number of members may call such meeting for a day not more than fifteen days after the presentation of such request and require the Secretary of the Grama Panchayat to give notice to the members and to take such action as may be necessary to convene the meeting.
