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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Panchayat Raj Act, 1947

(1)Every [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] shall hold two general meetings in each year, one soon after harvesting of the Kharif Crop, hereinafter called the Kharif meeting, and the other soon after harvesting of the Rabi Crop hereinafter called the Rabi meeting [which shall be presided over by the Pradhan of the concerned Gram Panchayat] [Inserted by U.P. Act No. 9 of 1994.]:Provided that the Pradhan at any time may, or upon a requisition in writing by the prescribed authority or by not less than one-fifth of the number of the members shall, within 30 days from the receipt of such requisition, call an extraordinary general meeting. The time and place of all the meetings of the [Gram Sabha] [Substituted by U.P. Act No. 9 of 1994.] shall be published in the prescribed manner:Provided further that where the Pradhan fails to call a meeting as aforesaid, the prescribed authority may do so within a period to be prescribed.