Section 11 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
11. Records of the Proceedings.
(1)The register of proceedings shall be maintained by the Panchayat Secretary. The Panchayat Secretary shall obtain the signatures or thumb impression of the members present at the meeting. He shall maintain the register in Hindi in Dev-Nagari script. The proceedings shall be signed by the persons presiding over the meeting.(2)It shall be the duty of the Block Development Officer or the Supervisor, appearing on his behalf, in the Gram Sabha to ensure that the secretary of the Gram Panchayat is recording the proceedings of the Gram Sabha in the prescribed manner on the same date of the meeting.(3)The BDO shall also ensure that discussion on all subjects mentioned in rule 9 of this Rules and section 7 and 9 of the Act are fully discussed in the Gram Sabha and the proceeding is recorded, accordingly. The BDO or the Supervisor attending the meeting shall sign the proceedings before his departure.(4)Copies of such proceedings shall be forwarded to the concerned Gram Panchayat and the Panchayat Samiti within 15 days and if such meeting is convened on the request of the Zila Parishad or the State Government, copies of the proceedings shall also be sent to such authorities.(5)There shall be Photography/Videography of the meetings of the Gram Sabha, which shall be placed meeting wise alongwith records of proceedings in the next meeting.
