Section 91(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Notice of every meeting specifying the time and date thereof and the business to be transacted thereat shall be sent to every member of the Zila Parishad and exhibited at the office of the Zila Parishad not less that ten clear days before an ordinary meeting and seven clear days before a special meeting:Provided that wherever it is considered expedient to do so in the public interest the requirement of the time limits specified in this sub-section may be relaxed with the approval of the prescribed authority.
