Section 13 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
13. Assignment of the subjects to the Standing Committees.
- The Standing Committees shall be assigned the subjects mentioned below in general:-(1)Gram Nirman Samiti:(a)This committee shall perform all type of construction works upto rupees 5 lac within the Gram Sabha area as an agency of Gram Panchayat under its directions after being approved by the Gram Sabha. It shall also perform other functions assigned(b)Details of expenditure incurred on the construction work shall be submitted in the next meeting to the Gram Sabha for its approval;(c)The Gram Nirman Samiti shall be liable to regularly submit item-wise details of monthly expenditure of the construction work together with the details of work progress before "Nirman and Vikas Samiti" of Gram Panchayat;(d)The Gram Panchayat shall have the right to supervise the construction work being performed by the Gram Nirman Samiti;(e)The Gram Panchayat may, if it considers necessary, call for any information in respect of the construction work assigned to the Gram Nirman Samiti and may inform its opinion thereon;(f)The Gram Nirman Samiti shall submit a consolidated progress report on all construction works to the Gram Sabha and thereon execute the decision as taken by the Gram Sabha;(g)It shall be necessary to get technical valuation of all the construction work by an agency which is duly authorized by the Collector or Zila Panchayat;(h)The Gram Sabha shall manage the Gram Kosh. The Gram Nirman Samiti shall adjust the amount given by the concerning Panchayat to each village in the stipulated period; and(i)All other matters which may be assigned to Gram Nirman Samiti by the Gram Sabha.(2)Gram Vikas Samiti :(a)All matters of village development connected with all rural development programmes, planning, budget, account, taxation and other financial matters and subjects not converted by the functions allotted to Gram Nirman Samiti;(b)Matters connected with public estate such as land, forest, water resources, mineral resources and environment and encroachment thereon;(c)Matters connected with agriculture, animal husbandry, co-operation, reclamation, including soil conservation and contour bunding and fisheries, compost manuring, seed distribution and other matters connected with the development of agriculture and livestock;(d)Matters connected with the public health such as inoculation, measure for prevention of diseases, family planning, pulse, polio, supervision of primary health centres and dispensaries in the Gram Sabha Area, cleanliness, water supply and drainage etc.;(e)All works relating to village safety such as safety of life and property, relief of distress caused by flood, drought, earthquake etc.;(f)Matters connected with infrastructure such as rural roads, communication, rural housing, public building and works and energy etc.;(g)All matters relating to primary education and literacy;(h)All matters related to removal of untouchability, welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Removal of social evils like dowry and welfare of disabled, old and destitute, women and child welfare; and(i)All other matters which may be assigned to Gram Vikas Samiti by the Gram Sabha.
