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State of Assam - Section

Section 75 in Assam Panchayat Act, 1994

75. Meeting of the Zilla Parishad.

- Every Zilla Parishad shall hold meetings at least once in every three months, at such time and at such place within the local limits of the district concerned as the Zilla Parishad may fix at the immediately preceding meeting:Provided that the first meeting of as newly constituted Zilla Parishad shall be held at such time and at such place within the local limits of the district concerned, as the State Government may fix:Provided further, that the President when required, in writing by one-third of the members of the Zilla Parishad to call a meeting, shall do so within 10(Ten) days, failing which the aforesaid members, may call a meeting after giving intimation to the Government and 7(Seven) clear days notice to the President and other members of the Zilla Parishad.