Section 9 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
9. Transaction of business at general meeting.
(1)The Sarpanch shall place before the Gram Sabha for its approval the following matters, namely:-(a)the annual statement of accounts;(b)budget estimates;(c)the developmental and other programmes of work proposed for the current financial year;(d)proposals for fresh taxation or enhanced taxation;(e)report of the administration of the preceding financial year;(f)the last audit note and replies thereto.(2)The Gram Sabha, shall consider the following matters and make recommendations and suggestions to the Gram Panchayat, namely:-(a)annual administration report of the preceding financial year;(b)planning supervising, co-ordinating and monitoring the schemes of the Gram Panchayat;(c)recoveries of Panchayat dues;(d)the last audit report and replies made thereto;(e)proposals for organising community service, voluntary labour or mobilisation of the local people for any specific work included in any programme:Provided that the recommendations of the Gram Sabha shall be acted upon by the Gram Panchayat as far as practicable.
