Section 112(3) in The Punjab Panchayati Raj Act, 1994
(3)The requisition for a special meeting under sub-section (2) shall be signed not less than one-fifth of the total number of elected members of the Panchayat Samiti and shall be delivered to the Deputy Commissioner and the Deputy Commissioner shall within seven days from the date of receipt of the requisition himself convene a special meeting of the Panchayat Samiti or authorise an officer not below the rank of Extra Assistant Commissioner to convene a special meeting.
