Section 9(1) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017
(1)In addition to the subjects under consideration in the meeting under sub section (4) of section 170 A of the Act, the following subjects may also be included in the agenda of the meeting:-(a)Confirmation of the proceedings of the preceding meeting of Ward Sabha;(b)Compliance of the proposals considered/passed in the last meeting of the Ward Sabha;(c)Proposal for action to be taken by Ward Sabha in discharge of its rights and responsibilities with regard to formulation, implementation and supervision of different schemes/programmes assigned to the Ward Sabha by different departments of the Government;(d)Information regarding subsequent action taken by Gram Panchayat on the decisions of Ward Sabha;(e)To arrange cultural festivals and sports meet to give expression to talents of the people of the locality;(f)Measures for increasing income of Gram Panchayat;(g)Seeking report from Mukhiya of the Gram Panchayat regarding any specific activity, plan or income and expenditure concerning the ward;(h)Audit observations;(i)Comments on Vigilance Committee Reports;(j)Activities and schemes executed by the Ward Implementation and Management Committee.
