Section 9(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(1)The Sarpanch shall place before the Gram Sabha for its approval the following matters, namely:-(a)the annual statement of accounts;(b)budget estimates;(c)the developmental and other programmes of work proposed for the current financial year;(d)proposals for fresh taxation or enhanced taxation;(e)report of the administration of the preceding financial year;(f)the last audit note and replies thereto.
