Section 18 in Bihar Panchayat Raj Institutions (Conduct of Business) Rules, 2015
18. Order of Business.
- Arrangement of business to be transacted for the day in the meeting of Panchayat Samiti shall be generally done by the presiding member in the following order -(i)Administration of oath, if necessary,(ii)Questions and answers,(iii)Confirmation of proceeding of the last ordinary or extraordinary meeting or meetings and confirmation of the proceeding of any special meeting/meetings;(iv)A statement of the actions taken in accordance with the proceeding/decisions taken in the last meeting;(v)Information relating to important letters/reports (audit reports, inspection notes by various inspecting authorities, circulars and instructions received from the government etc.) to be laid on the table of Panchayat Samiti for the first time (no discussion shall be allowed on these papers on that day);(vi)Statement of proceedings of Standing Committees;(vii)Physical and financial progress report of the current schemes;(viii)Subjects relating to urgent official business which, in opinion of the presiding member, are essential to be taken up;(ix)Any motion regarding change of order of business;(x)Resolutions;(xi)Measures taken to augment the resources of Panchayat Samiti and progress of revenue collection;(xii)Miscellaneous.
