Section 93 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
93. possible, the decision shall be taken by the majority of the members present.
Functions of the Area Sabha.-An Area Sabha shall perform and dischargethe following functions and duties, namely, –(a)to generate proposals and determine the priority of schemesand development programmes to be implemented in the Area Sabha andforward the same to Ward Committee for inclusion in the development planof the Ward Committee;(b)to identify the most eligible persons for beneficiary-orientedschemes on the basis of criteria fixed by the Government and prepare thelist of beneficiaries in order of priority and forward the same to WardCommittee for inclusion in the development plan of the Ward Committee;(c)to verify the eligibility of persons getting various kinds ofwelfare assistance from Government such as pensions and subsidies;(d)to get information from the officials concerned as to theservices they will render and the works proposed to be executed in the areain the upcoming quarter after the meeting of the Ward Committee;(e)to seek information from the Ward Committee of follow upaction taken on the decisions concerning the jurisdiction of the area;(f)to identify the deficiencies in water supply, street lighting andsanitation arrangements in the jurisdiction of the Area Sabha and tosuggest the remedial measures to the Ward Committee;(g)to suggest the location of street lights, public taps, public
