Section 7 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
7. Minutes of The Meeting.
(1)The minutes of the meeting of Gram Panchayat shall be prepared by the Panchayat Secretary in consultation with Mukhiya, and may include any subject which is in public interest and which in his opinion should be considered by the Gram Panchayat and it may also include any subject specified by the Mukhiya.(2)Only that subject shall be included in the minutes of the special meeting, for which the special meeting has been summoned .(3)The following subjects shall always be included in every agenda of Gram Panchayat in addition to other subjects -(i)Confirmation of the minutes of the last ordinary or special meeting;(ii)Statement of accounts and expenditures as per cash book;(iii)Any subject, proposal or question postponed in the last meeting;(iv)Progress of different development schemes and utilization of funds;(v)Issues related to rural sanitation, street lighting, drinking water, aanganwadi, construction of village roads, fair price shops, admission in school and attendance of teachers and students, repair of school buildings, immunization and family welfare etc;(vi)Any other subject included in the notice issued under rule 6 ;(vii)Statement regarding proceedings of standing committees .(4)A copy of the minutes along with a copy of the notice describing the date, time and place of the meeting shall be forwarded individually to each member of the Gram Panchayat. A copy will also be forwarded to the Block Development Officer.
