(1)The Sarpanch shall place before the Gram Sabha for its approval the following matters:-(a)the annual statement of accounts;(b)annual administration report;(c)budget estimates;(d)the development and other programmes of the work proposed for the current financial year;(e)the last audit report and the replies made thereto;(f)proposal for fresh taxation or enhanced taxation;(g)proposal for organising community service, voluntary labour or mobilization of the local people for any specific work included in any programme;(h)identification of the beneficiaries under various programmes of the Government;(i)determination of the priorities of the work to be under taken by the Panchayat;(j)utilisation certificate in respect of the developmental works undertaken by the Panchayat from the grants-in-aid or Panchayat funds.
