Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Bihar - Section

Section 7 in The Bihar Panchayat Raj Act, 2006

7. Matters for Consideration.

- The Gram Sabha shall consider the following matte rs:-
(a)The annual statement of accounts of the Gram Panchayat, the report of administration of the preceding financial year and the last audit note and replies, if any, made thereto;
(b)The budget of the Gram Panchayat for the next financial year;
(c)The report in respect of development programmes of the Gram Panchayat relating to the preceding year and development programmes proposed to be undertaken during the current year;
(d)Reports of the Vigilance Committee.