Section 8 in Telangana State District Mineral Foundation (Trust) Rules, 2015
8. Power and functions of the Gram Sabha of affected areas.
- 8.1. The Gram Sabha shall be responsible for identification of developmental schemes/works for the village that may be supported by the Trust Fund, formulation of criteria for fixing their priorities, and developing an annual plan as described under Rule 10. But such works shall not overlap with the works to be taken up in the Panchayat by the Line Departments as part of their regular works.8.1.1The quorum of the Gram Sabha meeting where a resolution will be passed, shall not be less than 50 percent of all members of such Gram Sabha, and shall include members belonging to the Scheduled Castes, Scheduled Tribes, Other Backward Classes and women in general proportion to their population. At least one-third of the members present must be women.8.1.2The quorum of the Gram Sabha to pass any resolution with respect to approval of works in the affected areas would require the presence of at least 50 per cent quorum. The resolution shall be passed by a simple majority.8.2The Gram Sabha shall be responsible for the monitoring of the developmental schemes/ works supported by the Trust Fund.
