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State of Bihar - Section

Section 14 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

14. Compliance of proposals/Resolutions of the Ward Sabha.

(1)The Ward Sabha, after fixing priorities, shall send the proposals, passed in the meeting to the Gram Panchayat and the Secretary of the Gram Panchayat shall table the same in the very next meeting of the Gram Sabha.
(2)The Gram Sabha shall consider on the priorities fixed by the Ward Sabha. The Gram Panchayat shall consider the priorities of the proposals passed by the Gram Sabha while finalizing the selection of developmental schemes of the Gram Panchayat.
(3)Compliance report, if any, shall be tabled before the next meeting of the Ward Sabha.
(4)The Executive Officer of Panchayat Samiti, the Block Panchayat Raj Officer and other officers during their inspection of the Gram Panchayat shall review progress of the compliance.