Section 23 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
23. Convening of ordinary or special meeting.-
(1)A meeting of a Panchayat Samiti shall be either ordinary or special.(2)Ary business may be transacted at an ordinary meeting unless required by this Act or the rules made thereunder to b? transacted at a special meeting. The date of every meeting, except the meeting referred to in sections 16 and 17 shall be fixed by the Chairman, or, in his absence by the Vice-Chairman. Notice of every meeting specifying the time and place thereof and the business to be transacted thereat shall be despatched to every Member of the Panchayat Samiti and exhibited at the office of the Samiti not less than ten clear days before an ordinary meeting and four clear days before a special meeting.
