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State of West Bengal - Section

Section 9 in The West Bengal Panchayat Act, 1957

9. Business at the general meetings.

(1)The Gram Sabha shall -
(a)at the annual general meeting -
(i)consider the budget for the following year,
(ii)consider the report submitted be the Gram Panchayat on the work done during the previous year and the work proposed to be done during the following year, and give such directions to the Gram Panchayat as it may deem necessary, and
(iii)transact such other business as may be prescribed;
(b)at the half-yearly general meeting, transact such business as may be prescribed.
(2)Every member of the Gram Sabha shall have the right of asking for information on all matters relating to the administration of the Gram Panchayat at the meetings referred to in sub-section (1).
(3)The Adhyaksha of the Gram Panchayat or in his absence the Upadhyaksh of the Gram Panchayat of the Gram Sabha concerned, shall preside at the meetings of the Gram Sabha and in the absence of both, the Gram Sabha shall elect in the manner prescribed one of the members present at the meeting to preside.