Section 6 in The Orissa Grama Panchayats Act, 1964
6. Palli Sabha and its function.
(1)For every village within the Grama, there shall be constituted by the State Government a Palli Sabha, provided that where the area comprised within a ward constituted for the Grama under Section 8 consist of more than one village there shall be only one Palli Sabha for such ward.(2)Each Palli Sabha shall consist of all persons registered by virtue of the Representation of the People Act, 1950 in so much of the electoral roll for any Assembly Constituency for the time being in force as relates to the area in respect of the Palli Sabha and the said portion of the roll shall be deemed to be electoral roll of the Palli Sabha.(3)The Palli Sabha shall meet annually in February every year and may also meet at other times In the manner prescribed.(4)The person representing the Palli Sabha area in the Grama Panchayat or if there be more than one such person, one from the list of all such persons in order of preference to be determined by the Grama Panchayat, shall preside over the meeting of the Palli Sabha and in the absence of all such persons at the meeting at the appointed time, those present at the meeting may elect one from amongst themselves to preside over the meeting.(5)[ (a) The quorum for the meeting of the Palli Sabha shall be one-tenth of the members of the Palli Sabha.(b)In the event of there being no quorum at any Palli Sabha it shall stand adjourned to a future day for which notice shall be given in the prescribed manner and no quorum shall be necessary for any such adjourned meeting.]Provided that if any member of the Palli Sabha files a complaint either in writing or in person in the next meeting of the Grama Panchayat challenging that the proceedings have not been correctly recorded by the President, the Grama Panchayat may in its discretion, summon another meeting of the Palli Sabha, to consider the same issue or issues, to be held in the presence of a member of the Panchayat not connected with the Palli Sabha, duly authorised by the Panchayat in this behalf; and the recorded proceedings of this meeting, if duly countersigned by the said member of the Panchayat shall be taken to be final.(6)It shall be the duty of the Palli Sabha at its annual meeting in February each year to give its recommendations to the Grama Panchayat in respect of the following matters in so far as such matters relate to the Palli Sabha area, namely :(a)the development works and programme that may be taken up during the ensuing year, and(b)the annual budget estimate submitted by the Grama Panchayat under Sub-section (1) of Section 98.(7)Nothing in this section shall apply in respect of a Grama comprising of one village only.Chapter-III Constitution of Grama Panchayats
