Section 5A in The Himachal Pradesh Panchayati Raj Act, 1994
5A. Agenda.
(1)Every member of the Gram Panchayat shall, in respect of his ward, prepare agenda items in consultation with the Sabha members of such ward and shall submit the same to the Pradhan and the Secretary at least thirty days prior to the date of meeting of the Gram Sabha.(2)Any department, other agency or organization shall submit its items, if any, to the Pradhan and the Secretary at least thirty days prior to the date of meeting of the Gram Sabha.(3)The Secretary shall compile the agenda items received under sub-sections (1) and (2) and shall circulate the same, in the manner as may be prescribed, along with the notice of meeting.
