Section 5 in Appointment Committee of The District Panchayat (Election of Members) Rules, 1999
5. Convening of meeting.
(a)The meeting for the election of a member to the committee shall be convened by the chairman of the district panchayat concerned within thirty days of the occurrence of a casual vacancy:Provided that where the chairman of the district panchayat concerned fails to convene the meeting, the Inspector shall convene the same.(b)Notice of the day and hour of the meeting shall be given to all the elected members and to the Inspector under acknowledgement at least seven clear days prior to the date of the meeting.(c)The Inspector shall depute an observer in the rank of an Assistant Director of Rural Development Department or Revenue Divisional Officer to be present at this meeting in order to ensure that the election is conducted in a free and fair manner.
