(1)Subject to the general orders of the Government-(i)the Gaon Sabha shall meet from time to time but a period of three months shall not intervene between any two meetings;(ii)the Gaon Sabha shall consist of persons registered in electoral rolls relating to a village or a group of villages comprised within the area of the Gaon Panchayat;(iii)the Gaon Sabha shall consider the following matters and may make recommendations and suggestions to the Gaon Panchayats;(a)the report in respect of Development Program of the Gaon Panchayat relating to the preceding year and development program proposed to be undertaken during the current year;(b)the promotion of unity and harmony among all sections of society in the villages;(c)Such other matters as may be prescribed.
