Section 8A(3) in Rajasthan Panchayati Raj Act, 1994
(3)In the meeting held in the first quarter of the financial year, the Panchayat shall place before the Gram Sabha-(a)the annual statement of accounts of the preceding year;(b)a report on the administration of the preceding financial year as required to be submitted under the provisions of this Act;(c)the development and other programmes proposed for the financial year; and(d)the last audit report and replies made thereto.
