Section 17A in The West Bengal Panchayat Act, 1973
17A. [ [Transaction of business at Gram Sansad meeting.] [Section 17A inserted by W.B. Act 37 of 1984.].
(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.](2)Such other business relating to the affairs of the Gram Panchayat may also be transacted at such annual or half-yearly [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.] as may be agreed upon by the persons present at such meeting.(3)[ Every resolution adopted in a meeting of a [Gram Sansad] [Sub-Sections (3) and (4) inserted by W.B. Act 17 of 1992.] shall be duly considered by the Gram Panchayat in its meeting and the decisions and actions taken by the Gram Panchayat shall form part of the report under section 18 for the following year.](4)[ Any omission to act under clause (a) or clause (b) of sub-section (1) or under sub-section (3), shall be deemed to be an act of impropriety and irregularity within the scope and meaning of clause (b) of sub-section (2) of section 190.] [Sub-Sections (3) and (4) inserted by W.B. Act 17 of 1992.](5)[ Any omission to act under section 16A or section 16B or under clause (a) or clause (b) of sub-section (1), or sub-section (3), of this section shall be deemed to be a wilful omission or refusal to carry out the provisions of this Act within the scope and meaning of section 213 or incompetence to perform, or persistent default in the performance of, the duties under this Act within the scope and meaning of section 214, as the case may be.] [Sub-Section (5) inserted by W.B. Act 18 of 1994.]
