10. [ Matters for consideration. [Substituted by The Tripura Panchayats (Second Ammendment) Act, 1998,w.e.f 15.10.1998.]
(1)The Gram Sabha shall consider the following matters in such manner as may be prescribed-(a)The annual statement of accounts of the Gram Panchayat, the report of administration of the preceding financial year and the last audit note and replies made thereto ;(b)The budget of the Gram Panchayat for the next financial year;(c)A report in respect of development programmes of the Gram Panchayat relating to the preceding year and development programmes proposed to be undertaken during the current year. Such report shall be accompanied by full statement of funds available during the preceding year and the funds likely to be available during the current financial year:(d)A report prepared under Section 30 and such report shall be deemed to be modified to the extent of the recommendations and suggestions, if any, of the Gram Sabha ; and(e)Such other business relating to the affairs of the Gram Panchayat may also be transacted at such meeting of the Garm Sabha as may be agreed upon by the persons present and also such other issues as referred by the State Government from time to time.(2)The Gram Sansad shall consider the following matters in such manner as may be prescribed-(a)Selection of beneficiaries ;(b)Selection of sites for works of public utility ;(c)A full report in respect of development programmes relating to the concerned constituencies in the preceding year and development programmes proposed to be undertaken during the current year ; and(d)Such other issues referred by the State Government or Panchayat from time to time.]
