Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015

(3)The following subjects shall always be included in every agenda of Gram Panchayat in addition to other subjects -
(i)Confirmation of the minutes of the last ordinary or special meeting;
(ii)Statement of accounts and expenditures as per cash book;
(iii)Any subject, proposal or question postponed in the last meeting;
(iv)Progress of different development schemes and utilization of funds;
(v)Issues related to rural sanitation, street lighting, drinking water, aanganwadi, construction of village roads, fair price shops, admission in school and attendance of teachers and students, repair of school buildings, immunization and family welfare etc;
(vi)Any other subject included in the notice issued under rule 6 ;
(vii)Statement regarding proceedings of standing committees .