Section 7A in The Himachal Pradesh Panchayati Raj Act, 1994
7A. Constitution of the Up-Gram Sabha.
(1)There shall be a Up-Gram Sabha for each ward of a Gram Sabha.(2)All members of the Gram Sabha residing within the area of the ward shall be members of the Up-Gram Sabha.(3)Every Up-Gram Sabha shall hold two general meetings in each year, and it shall be the responsibility of the member of the Gram Panchayat representing the ward to convene such meetings. The meeting of the Up-Gram Sabha shall be presided over by the member of the Gram Panchayat representing the ward, who shall also record the proceedings.(4)The time and place of the meetings of the Up-Gram Sabha shall be fixed and notified by the member of the Gram Panchayat representing the ward.(5)The Up-Gram Sabha shall nominate its members to represent it in the general meeting of the Gram Sabha and these members shall be nominated in a manner so that 50% of the total families residing in the area of the ward get nominated provided that one-half of the nominations shall be of women:Provided that this nomination shall not debar any member of Up-Gram Sabha from attending the general meetings of the Gram Sabha.(6)The Up-Gram Sabha may deliberate on issues relating to its area and make recommendations to the Gram Panchayat or Gram Sabha.Chapter-III Gram Panchayats
