Section 10 in Bihar Urban Local Body (Community Participation) Rules, 2013
10. Functions and Duties of the Area Sabha.
- An Area Sabha may, having regard to its managerial, technical, financial and organizational capacity, and the actual conditions obtaining in the municipal area, perform and discharge the following functions and duties; namely -(a)to generate proposals and determine the priority of schemes and development programmes to be implemented in the jurisdiction of the Area Sabha and forward the same to the Ward Committee, or in its absence, the Municipality, for inclusion in the developmental plans of the Ward Committee or Municipality as the case may be;(b)to identify the most eligible persons from the jurisdiction of the Area Sabha for beneficiary-oriented schemes such as housing, training, economic development, etc on the basis of criteria fixed by the Government and prepare list of eligible beneficiaries in order of priority and forward the same for inclusion in the developmental plans of the Ward or Municipality;(c)to certify the eligibility of person for various welfare schemes run by Government such as pensions and other economic assistance.(d)to suggest the location of streetlights, street or community water taps, public wells, public sanitation units, community halls and such other public amenity schemes within the area of the Area Sabha;(e)Suggest renovation, upgradation and construction of public parks and their maintenance.(f)to point out the paucity of water supply, road or lighting arrangements in the territory of the Area Sabha and suggest redimal measures for it.(g)to address and monitor issues of public health in the area, especially prevention of diseases, out break of epidemics and incidents of natural calamity and to make arrangements to inform competent authorities about them.(h)To provide and mobilize voluntary labour and contributions in cash and kind for development programmes and to supervise such development works through volunteer teams;(i)to sensitized the members of the Area Sabha towards their duty to pay property tax, service charges and other charges and help in collection of the same.(j)to ensure realisation of yearly tax and non-tax revenue collection targets set by the Ward committee;(k)to impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution;(l)to encourage friendship and social harmony between various communities in the Area Sabha and organize cultural and sports activities(m)help the Ward Committee in maintaining cleanliness in the Area.(n)Area Sabha will prepare minutes of the meeting. A copy of minutes shall be sent to Ward Committee & the respective Municipalities
