(1)Subject to the general orders of the Government-(i)the Gaon Sabha shall meet from time to time but a period of three months shall not intervene between any two meetings;(ii)the Gaon Sabha shall consist of persons registered in electoral rolls relating to a village or a group of villages comprised within the area of the Gaon Panchayat;(iii)the Gaon Sabha shall consider the following matters and may make recommendations and suggestions to the Gaon Panchayats;(a)the report in respect of Development Program of the Gaon Panchayat relating to the preceding year and development program proposed to be undertaken during the current year;(b)the promotion of unity and harmony among all sections of society in the villages;(c)Such other matters as may be prescribed.(2)The Gaon Panchayat shall give due consideration to the recommendations and suggestions of the Gaon Sabha.(3)Every meeting of the Gaon Sabha may be presided over by the President of the concerned Gaon Panchayat and in his absence by the Vice-President or any person to be selected by the majority of the Gaon Sabha members for that meeting.(4)The meeting of the Gaon Sabha shall be convened by the Secretary of the Gaon Panchayat with due approval of the President of the Gaon Panchayat and in consultation with the Block Development Officer concerned provided wide publicity is given fifteen days ahead of the date for holding the Gaon Sabha meeting.(5)If the President fails to approve the convening of the Gaon Sabha, the Secretary of the Gaon Panchayat shall convene the Gaon Sabha in time in consultation with the B.D.O. Whenever, Anchalik Panchayat direct for holding such Gaon Sabha for the purpose for selection of beneficiary of Rural Development Programs, the Secretary of the Gaon Panchayat will convene the meeting within twenty days time.(6)Quorum. - [(i) The quorum for a meeting of the Gaon Sabha shall be one-tenth of the total members or five hundred numbers of voters of the Panchayat whichever is less.] [Substituted by Act No. 3 of 2018, dated 17.3.2018.]ii. If at the time of appointment for the meeting, a quorum is not present, the presiding authority shall wait for thirty minutes, and if within such period, there is no quorum, the presiding authority shall adjourn the meeting to same day of the following week or any other date or time which shall not be less than twenty four hours and more than seven days. The adjourned meeting shall not require quorum for taking up the business which could not be considered at the meeting so fixed.(7)Resolution: Any resolution to the matter entrusted to the Gaon Sabha under this Ordinance shall have to be passed by a majority of votes of the members present.(8)Functions: The Gaon Sabha shall perform the following functions namely:(a)Mobilizing voluntary labour and contribution in kind and cash for the community welfare programmes.(b)Identification of beneficiaries for the implementation of development scheme pertaining to the village.Provided that in case the Gaon Sabha fails to identify the beneficiaries within a reasonable time, the secretary of the Gaon Panchayat in consultation with the President of the Gaon Panchayat and the Block Development Officer concerned will identify the beneficiaries including the beneficiaries under integrated Rural Development Programme; Provided further that if the Secretary fails to convene the Gaon Sabha in time for selection of beneficiaries for Rural Development Programme, the Block Development Officer shall convene the Gaon Sabha for such specific purpose.Chapter - IV Establishment and Constitution of Gaon Panchayat
