Section 16 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
16. Notice for The Meetings.
(1)At least ten days previous notice for an ordinary meeting and seven days previous notice for a special meeting of Panchayat Samiti, specifying explicitly there in the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Executive Officer to the members and to such officers as may be specified by the Government, and it shall be affixed at notice board of the Panchayat Samiti at a conspicuous place. In case of a special meeting, the notice will include the motion or purpose mentioned in the written application for such meeting. Only one fixed agenda in it will be discussed in the special meeting, and no other agenda shall be included in any case.(2)The Panchayat Samiti may require the presence of government officials at its meeting. If it appears to Panchayat Samiti that the presence of any officer of the government having jurisdiction over the whole or a part of Panchayat Samiti and not working under it, is desirable in the meeting of the Panchayat Samiti, the Executive Officer shall, by a letter addressed to such officer not less than seven days before the intended meeting, request that officer to be present in the meeting and he shall, unless he is unable by sickness or other reasonable cause, attend the meeting.Provided that if such officer is not in a position to be present in the meeting himself on account of reasonable grounds, he may depute a subordinate or any other competent officer under him to represent him in the meeting. On being absent from the meeting without reasonable grounds, the Panchayat Samiti may write to his controlling officer to take disciplinary action against such official/employee and its intimation will be given to the District Magistrate. The District Magistrate shall be competent to ask explanation from such employees and may report to the government for taking action against them if considered guilty.(3)The notice to each member of Panchayat Samiti shall generally be sent by post or in such other manner which the Executive Officer thinks fit, to the place of his ordinary residence.
