Section 4 in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
4. Gram Sabha and its functions.
- (i) Every village declared in the aforesaid manner shall have a Gram Sabha comprising of adult members, whose names are included in the electoral rolls at the village level.(ii)The Sarpanch of the Gram Panchayat shall be the President of the Gram Sabha. The Gram Sabha shall elect a Vice President and Secretary as per the procedure prescribed below.(iii)Project Officer of the concerned Integrated Tribal Development Authority shall depute an officer not below the rank of a Deputy Tahsildar for convening the first Gram Sabha under these rules. The meeting so convened shall be presided over by the Sarpanch of the concerned Panchayat. In the absence of Sarpanch Traditional village elder/ Self-Help Group of the habitation may preside over the Gram Sabha.(iv)The quorum for the Gram Sabha meeting shall be not less than 1/3rd of members of Gram Sabha of whom at least 50% shall be ST members.(v)The Gram Sabha shall elect a Vice President and Secretary from among the members of the village by show of hands. The Vice President and the Secretary shall be from the Scheduled Tribe and the tenure shall be 5 years.(vi)There shall be at least two statutory meetings of Gram Sabha in a year. However, in addition to statutory meetings, Gram Sabha may meet as and when necessary at a place and time as decided by the Gram Sabha.(vii)An attendance register shall be maintained in which the presiding Member shall obtain the signatures or thumb impressions, as the case may be, of all the Members present at the meeting of Gram Sabha.(viii)At the end of each meeting of Gram Sabha, the presiding Member shall read the proceedings of the Gram Sabha and get the approval of the Members. Each item of resolution should be recorded separately and approval or otherwise of the Gram Sabha shall be obtained. The Members shall raise their hands in token of their approval.(ix)Resolutions passed during the meeting of the Gram Sabha shall be recorded in a register and signatures / thumb impressions as the case may be of members shall be taken by the Secretary / Vice President of Gram Sabha.(x)The Resolutions shall be communicated to the concerned department of the Government / Agency / Organization by the Secretary of Gram Sabha within (4) weeks.(xi)The following matters shall be placed before the Gram Sabha for its consideration.(a)village agricultural production plans;(b)list of the location of the common lands in the villages i.e. Porambokes etc. vesting in Panchayat and other relevant particulars;(c)list of transfers of ownership of houses and other immovable properties;(d)A copy of the approved budget estimates of the Gram Panchayat;(e)A copy of the audit report on the accounts of the Panchayat;(f)A list of defaulters, who are in arrears of payment of taxes and fees due to Gram Panchayat;(g)functioning of fair price shop / D.R. Depot;(h)functioning of Anganwadis;(i)functioning of sub centers;(j)functioning of schools.(k)functioning of welfare hostels(l)provision of drinking water(m)provision of electricity; and(n)any other development programmes(xii)The Gram Sabha shall prepare and approve socio economic profile of each family which shall include human and natural resources of the village, literacy levels, landless families, woman headed families, benefits so far secured with the details of their present status, village problems, prioritization etc by employing Participatory Rural Appraisal tools.(xiii)The Gram Sabha shall be involved in the identification and implementation of individual/community development programmes in the area of habitation.(xiv)The Mandal Praja Parishad may seek the advice of/assistance from the Multi Disciplinary Teams constituted by the Project Officer, Integrated Tribal Development Agency concerned or any other Government Agency in preparation of village development plans and prioritizing the benefits and schemes.(xv)The Gram Sabha shall furnish certificate of utilization of funds to the concerned agency/Government department for the funds released to it.
