(a)The Grama Panchayat shall arrange for convening the meeting of Palli Sabha which shall meet in February every year and the date and time for holding such meeting shall be fixed by it [two weeks] [Substituted vide Orissa Gazette Extraordinary No. 2278 dated 12.12.2002-SRO No. 981/ 2002.] in advance.(b)If the Grama Panchayat requires the Palli Sabha to hold an extraordinary meeting either of its own motion or on a requisition in writing of not less than one-fifth of the members of Palli Sabha, the date, time, place and subject for discussion in such meeting shall be fixed by the Grama Panchayat at least fifteen days in advance.(c)The meeting shall be held in a public place within the Palli Sabha area to be decided by the Grama Panchayat and wide publication for the date; time and place of the meeting along with subject for discussion shall be given by beat of drum within the Palli Sabha area.(d)The Grama Panchayat in a meeting shall fix the President of the Palli Sabha as required under Sub-section (4) of Section 6 of the Act.
