3. [ Ward Sabha and its meetings. -(1) Every ward of the panchayat as determined in accordance with the provisions of the Sub-Section (2) of Section 12 shall have a Ward Sabha consisting of a. adult persons of the Ward in a Panchayat Circle.
(2)There shall be least two meetings of the Ward Sabha every year, one in each half of the finical Year:Provided that upon a requisition in writing by more than one-tenth of the total number of members of the Ward Sabha or, if required by the Panchayat, Panchayat Samiti, Zila Parishad or the State Government, a meeting of the Ward Sabha shall be held within fifteen days of such requisition or requirement.(3)In all the meeting of the Ward Sabha any matter which the Panchayat, Panchayat Samiti, Zila Parishad, the State Government or any officers authorized in this behalf may require to be placed, shall also be placed.(4)It shall be open to the Ward Sabha to discuss the matters placed before it under this section and the Panchayat shall consider the suggestions if any, made by the Ward Sabha.(5)The Vikas Adhikari of the Concerted Panchayat Samiti or his nominee shall attend the meetings of the Ward Sabha. He shall be responsible for convening the meeting of Ward Sabha in consultation with the Ward Panch and for the correct recording of the minutes of such meetings. A copy of the minutes so recorded shall be sent in the prescribed manner to the authorities prescribed for this purpose. The minutes shall be read out at the end of the meeting and shall be approved and singed by the members of the Ward Sabha present.][Substituted by the Rajasthan Panchayati Raj. (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dtd. 3.5.2000 with effect from 6.1.2000]
