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State of Telangana - Section

Section 6 in Telangana Panchayat Raj Act, 2018

6. Gram Sabha.

(1)There shall come into existence a Gram Sabha for every village on the date of its formation under section 3.
(2)A Gram Sabha shall consist of all persons whose names are included in the electoral roll for the Gram Panchayat referred to in section 4 and such persons shall be deemed to be the members of the Gram Sabha.
(3)
(a)Gram Sabha shall meet once in two months on such day and at such place and at such time as fixed by the Gram Panchayat, and in any case within a period of 10 days from such date;
(b)the Sarpanch or in his absence the Upa-Sarpanch shall convene such meetings of the Gram Sabha; and
(c)the Sarpanch or as the case may be the Upa-Sarpanch as the convenor of meetings of the Gram Sabha shall, invite the members of the Mandal Praja Parishad, the Zilla Praja Parishad and the State Legislature representing the area of the Gram Panchayat to such meetings.
(4)Every meeting of the Gram Sabha shall be presided over by the Sarpanch or in his absence the Upa-Sarpanch or in the absence of both of them by one of the members of the Gram Panchayat as decided by them.
(5)The Gram Panchayat shall place before the Gram Sabha a report on the developmental programmes relating to the Gram Panchayat during the previous period and those that are proposed to be undertaken during the current period, and the expenditure therefor, the annual statement of accounts, audit report and the administration report of the preceding year. If in any circumstances, any decision of the Gram Sabha could not be implemented, the Sarpanch shall report the reasons therefor, before the Gram Sabha.
(6)While conducting six Gram Sabhas in a year at least two Gram Sabhas shall be conducted with a focus on women, senior citizens and disadvantaged sections.
(7)The Panchayat Secretary shall with the approval of the Gram Panchayat prepare and display the Agenda for the Gram Sabha, in the manner prescribed and communicate agenda to the members with the subjects as mentioned in sub-section (8).
(8)The following subjects may be reviewed by the Gram Sabha:-
(a)Sanitation: Solid and liquid waste management, safe disposal of garbage by converting it into compost; promotion of open defecation free village.
(b)Maintenance of Street lights: Conservation of Energy;
(c)Plantation and maintenance of trees under different schemes in Gram Panchayat;
(d)Create Awareness on Family Welfare, Education, Public Health, abolition of child labour, bonded labour, social evils etc;
(e)Maintenance of internal roads, culverts and drains;
(f)Maintenance of Community Assets - Common sites, Public places, buildings, community halls, parks etc;
(g)Promoting Cultural activities - Fairs and festivals, Sports and Games;
(h)The collection and compilation of details required to formulate development plans of the Panchayat;
(i)Formulation of proposals and fixing of priority of schemes and development programmes to be implemented in the Gram Panchayat;
(j)Preparation of final list of eligible beneficiaries in the order of priority relating to all the beneficiary-oriented schemes on the basis of the criteria fixed;
(k)Rendering assistance to implement effectively the development schemes by providing facilities locally required;
(l)Mobilizing voluntary service, Shramadanam and contribution in cash or in kind for the development plans;
(m)Locating street lights, public taps, public wells, public sanitation units, such other public utility schemes;
(n)Formulation of schemes to impart awareness on matters of public interest like cleanliness, environmental protection, pollution control and to create awareness on health and hygiene;
(o)Promoting communal harmony, unity and goodwill among the people within the Gram Panchayat;
(p)Monitoring and rendering assistance to the beneficiaries engaged in the developmental activities within the area of the Gram Panchayat;
(q)Verifying the persons getting various kinds of welfare assistance from the Government such as pensions etc;
(r)Collection of information regarding the detailed estimates of works proposed to be implemented in the Gram Panchayat;
(s)Follow up action taken on the decisions of the Gram Sabha and the detailed reasons for not implementing any of the decisions;
(t)Proposal of Gram Panchayat relating to fresh taxation or enhancement of existing taxes;
(u)Promotion of adult education;
(v)Conservation and maintenance of public properties;
(w)Promotion of self help group activities;
(x)Such other functions as may be prescribed from time to time by the Government.
(9)The Gram Sabha shall have the right to know about the budgetary provisions, the details of plan outlay, item wise allocation of funds and details of the estimates and cost of materials of works executed or proposed to be executed within the area of the Gram Panchayat.
(10)The quorum for the Gram Sabha meetings shall be as follows:
(i) Upto 500 voters .. 50 Members
(ii) 501 to 1000 voters .. 75 Members
(iii) 1001 to 3000 voters .. 150 Members
(iv) 3001 to 5000 voters .. 200 Members
(v) 5001 to 10000 voters .. 300 Members
(vi) Above 10000 voters .. 400 Members
Provided that when the meeting of a Gram Sabha is not held within one hour of the scheduled time for want of quorum, it shall be adjourned. The adjourned meeting shall be held at any time after two hours and the business at such adjourned meeting may be transacted without the requirement of the requisite quorum:Provided further that the proceedings of every Gram Sabha shall be video-graphed and minuted and proceedings shall be uploaded in the website.
(11)Resolutions shall be passed on majority basis by show of hands, in the meetings of the Gram Sabha in respect of any issue within its jurisdiction; however, effort should be made to take decision on the basis of general consensus as far as possible.
(12)The Gram Sabha shall observe such rules of procedure at its meetings as may be prescribed.
(13)All the Village Level Functionaries of the Departments listed in Schedule - VII shall attend the Gram Sabha and implement the resolutions of the Gram Sabha following the established procedure failing which they shall be liable for disciplinary action.