Section 12(2) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
(2)No construction work shall be executed by the Nirman and Vikas Samiti of Gram Panchayat within the jurisdiction of the Gram Sabha area. The over all construction works shall be executed by the Gram Nirman Samiti constituted by the Gram Sabha. The Gram Panchayat shall deposit the whole amount which is transferable in the Gram Kosh of the concerned Gram Sabha for its construction work within a week from the date of its receipt. The issuance of such amount shall not be prevented on any ground and in any circumstances by the Gram Panchayat. Gram Nirman Samiti of Gram Sabha shall perform only such construction work which have been included in the long term plan. Report of works sanctioned from "Sansad Nidhi" and "Vidhayak Nidhi" for the development of village shall be submitted by the Gram Nirman Samiti to the Gram Sabha for approval.
