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State of Odisha - Section

Section 228 in Grama Panchayats Rules, 1968

228.

(i)The notice of the meeting of the Grama Panchayat shall be served on every member.
(ii)The Secretary after taking approval of the Sarpanch shall circulate the notice in a Notice Book which shall be signed by each of the Ward Members ;
Provided that on the failure, neglect or refusal by the Secretary to circulate the notice of the meeting on the members, the Sarpanch shall cause the notice to be served in any other manner.
(iii)In case of absence of any Ward Member, the notice shall be sent to him under certificate of posting.
(iv)Accidental failure of service of notice in any member shall not invalidate the proceedings of any meeting.