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State of Haryana - Section

Section 129 in Haryana Panchayati Raj Act, 1994

129. Power of President and Chief Executive Officer to call special meetings.

- The President or in his absence the Chief Executive Officer may, whenever he thinks fit and shall on a requisition made in writing by not less than one- third of the total members of the Zila Parishad, convene a special meeting within two weeks of the receipt of the written requisition.