Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of West Bengal - Subsection

Section 17A(1) in The West Bengal Panchayat Act, 1973

(1)The Gram Panchayat shall place for [deliberation, recommendation and suggestion] [ Words substituted for the words 'general information' by W.B. Act 17 of 1992.] -
(a)in the annual [meeting of the (Gram Sansad)] [Words 'meeting of the Gram Sabha' first substituted for the words 'public meeting' by W.B. Act 17 of 1992, then the words within first brackets substituted for the words 'Gram Sabha' by W.B. Act 18 of 1994.]-
(i)[the supplementary budget of the Gram Panchayat for the preceding year,] [Words substituted for the words 'the budget of the Gram Panchayat.' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.]
(ii)the report prepared under section 18 [* * * * * *] [Words 'and such report shall be deemed to be modified to the extent of the recommendations and suggestions, if any of the Gram Sabhas of the Gram' first inserted by W.B. Act 17 of 1992. then omitted by W.B. Act 18 of 1994.],
(iii)[ the annual work plan finally approved and adopted for the current year; [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
(iv)the annual budget finally approved and adopted for the current year;]
(b)[ in the half-yearly meeting of the Gram Sansad- [[Clause (b) substituted by W.B. Act 2 of 1995, w.e.f. 28.12.1994, which was earlier as under:-
'(b) in the half-yearly meeting of the Gram Sansad the latest report on the audit of the accounts of the Gram Panchayat.'.]]
(i)the budget of the Gram Panchayat for the following year, and
(ii)the latest report on the audit of the accounts of the Gram Panchayat.]