Section 6 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
6. Meeting of Gram Sabha.
(1)There shall be held at least one meeting of the Gram Sabha in every three months :Provided that upon a requisition in writing by more than one-third of the total number of members of Gram Sabha or if required by Janpad Panchayat, Zila Parishad or the Collector a meeting of Gram Sabha shall be held within 30 days of the requisition or such requirement.[(1-A) The meeting of the Gram Sabha shall be organized in each village of the Gram Panchayat.] [Inserted by C.G. Act No. 9 of 2004.](2)(a)Not less than one-tenth of the total number of members of the Gram Sabha shall form a quorum for a meeting of Gram Sabha out of which not less than one-third shall be women members. [The Sarpanch & Panch shall be responsible for the quorum of the meetings of the Gram Sabha for their constituencies as the case may be;] [Inserted by C.G. Act No. 9 of 2004.](b)If at the time appointed for the meeting the quorum is not present, the person presiding shall adjourn the meeting to such future date and time as he may fix and a fresh notice shall be given in the manner prescribed and no quorum shall be necessary for such adjourned meeting :Provided that no new' subject shall be considered in such meeting :[Provided further that the resolutions for the Annual working plan, selection of beneficiaries, Annual budget, Audit report and Annual accounts and administrative report, shall be passed in the meeting which has requisite quorum.] [Inserted by C.G. Act No. 9 of 2004.](3)It shall be the responsibility of the Sarpanch to convene the meeting of the Gram Sabha at regular intervals as specified under this Act and in case of his failure to do so, he shall be disqualified for holding the post of Sarpanch :[Provided that in case of absence of quorum in three consecutive meetings of the Gram Sabha, notice shall be served on the Panch/Sarpanch and two more opportunities shall be provided to him to fulfill quorum in the next two meetings of the Gram Sabha. In case of failure to do so, proceedings shall be initiated for removal of the office bearer :] [Inserted by C.G. Act No. 9 of 2004.]Provided that no order shall be passed by the prescribed officer under this sub-section against the Sarpanch without giving him a reasonable opportunity of being heard.(4)The meeting of the Gram Sabha shall be presided over by Sarpanch or in the absence of Sarpanch by Up-Sarpanch. In the event of both Sarpanch and Up-Sarpanch being absent, the meeting of the Gram Sabha shall be presided over by a member of the Gram Sabha to be elected for the purpose by the majority of members present in the meeting.(5)If any dispute arises as to whether a person is entitled to attend a meeting of the Gram Sabha, the same shall be decided by the person presiding regard being had to the entry in the list of voters of the Gram Sabha area and his decision shall be final.(6)It shall be open to the Gram Sabha to discuss any matter relating to the functions of the Gram Panchayat and the Gram Panchayat shall carry out the recommendations made by the Gram Sabha.(7)Any dispute arising between Gram Sabha or any matter concerning more than one Gram Sabha comprised within the area of Gram Panchayat and all matters contained in sub-section (2) of Section 7 shall be brought before a joint meeting of all Gram Sabhas of that Gram Panchayat.(8)The decision taken at the joint meeting under sub-section (7) shall be deemed to be the decision taken by each of the Gram Sabha.
