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State of Sikkim - Section

Section 10 in Sikkim Panchayat Act, 1993

10. Matters for consideration of Gram Sabha.

(1)The Gram Sabha shall consider, and may make recommendations and suggestions to the Gram Panchayat on the following matters, namely:-
(a)the annual statement of accounts of the Gram Panchayat, the report of administrations of the preceding financial year and the preceding financial year and the last audit note and replies if any, made thereto;
(b)the report in respect of development programmes proposed to be undertaken during the current year;
(c)the promotion of unity and harmony among all sections of society in the village;
(d)programme of adult education within the village;
(e)such other matters as the State Government may, by general or special order, specify;
(2)The Gram Panchayat shall give due consideration to the recommendations and suggestions of the Gram Sabha.