Section 18 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
18.
(1)Constitution of Vigilance Committees.(a)The Mukhiya shall keep in one subject for Vigilance Committee/ constitution of Vigilance Committee in the agenda for the meeting scheduled to be held in the first quarter of each financial year. Every Gram Sabha , within its jurisdiction , may constitute territorial constituency wise vigilance Committee(s).(b)The Vigilance Committee shall function keeping in close co-ordination with the Panchayat.(c)Secretary of the Gram Panchayat shall also work as secretary for the meetings of the Vigilance Committees and shall record its proceedings.(2)Members of Vigilance Committee. - (a) A Vigilance Committee shall be constituted in each territorial constituency of a Gram Panchayat.(b)In Vigilance Committee, there shall be eleven such members of the related territorial constituency who are of unspotted image.(c)Elected members of the Gram Panchayat shall not be member of the Vigilance Committee.(d)Members belonging to Scheduled Caste and scheduled Tribe shall be selected in the Vigilance Committee in the ratio of territorial constituency's population, thereafter members of the backward classes shall be selected as nearly as far as possible, 20 % of the total number of the members of the Vigilance Committee, but the total number of such members shall be within the maximum limit of 50%. Besides, as far as possible 50% women shall be selected from each category.(e)Members of the Vigilance Committee may decide to form a group for supervision of various developmental works, schemes and other activities.(f)Members may nominate one member amongst them as Chairperson for the purposes of determining date for convening and presiding over the meeting.(3)Role of Vigilance committee. - (a) Role of the vigilance committee shall not only be to point out demerits and criticise the Gram panchayat.(b)Seeking clarifications from the Mukhia, Up-Mukhia and Members of the Gram Panchayat about any particular activity, scheme, income and expenditure.(c)Role of the vigilance committee is, though supervisory, it shall be constructive, co-operative and advisory. Its main objective shall be quick implementation of developmental schemes, up keeping quality of schemes and objective assessment of complaints received from public.(4)Meetings of Vigilance Committee. - (a) For convening first meeting of the vigilance committee, a suitable date convenient for the members shall be fixed by the secretary just after constitution of the committee.(b)Subsequent dates for meetings shall be fixed by the Chairperson of the committee. Notice of the meeting shall be caused to be served by the secretary.(c)Meeting of the vigilance committee must be held at least once in a month.(d)Secretary of the Gram Panchayat shall be present in all such meetings.(5)Function of Vigilance Committee. - The Vigilance Committee shall discuss on following subjects:-(i)Complaint received from public in respect of rights and responsibilities as assigned by the different departments of the Government for formulations, implementation and supervision of different schemes/programmes;(ii)Quality of the schemes and execution within time limit;(iii)Notice board displaying sanctioned amount and expenditure, execution of the schemes or other arrangements for making it transparent;(iv)Utilization of Panchayat funds;(6)Report of Vigilance Committees be a part of Gram Sabha. It shall be the responsibility of Mukhiya or in his absence , the Up-Mukhiya to have discussion on reports of Vigilance Committee in the meeting of the Gram Sabha. The reports shall be an integral part of the Gram Sabha.(7)Re-organization of Vigilance Committee. - The Gram Sabha may retain the previous committee or may reconstitute it every year in the meeting scheduled to be held in the first quarter of the financial year.
