3. Constitution of Gram Sabha, Membership, function and Meetings etc.
- (A) Gram Sabha - The State Government shall by notification in the official Gazette, establish a Gram Sabha for a village or group of villages by such name as may be specified;Provided that where a Gram Sabha is established for a group of villages, the name of the village having the largest population shall be specified as the name of the Gram Sabha.(B)Membership of Gram Sabha - An adult, who resides and whose name is for the time being included in the electoral roll for a Gram Sabha shall be a member of that Gram Sabha (every person who has completed 18 years of age on first January of the every year shall be entitled to register his name in the electrol roll)(C)Establishment of Gram Shabha and Removal of difficulties arises theirin - If in establishing a Gram Sabha or in the working of a Gram Panchayat, any dispute or difficulty arises regarding the interpretation of any provisions of this Act or any rule made thereunder or any matter arising out of or relating to such interpretation or any matter not provided in this Act, the same shall be referred to the State Government whose decision thereon shall be final and conclusive.(D)Meetings and functions of the Gram Sabha - (1) Every Gram Sabha shall hold four general meetings in each year on the quarterly basis. Which shall be presided over by the Pradhan of the concerned Gram Panchayat:Provided that the Pradhan at any time may, or upon a requisition in writing by the prescribed authority or by not less than onefifth of the number of the members shall, within thirty days from the receipt of such requisition, can call an extraordinary general meeting:Provided further that where the Pradhan fails to call a meeting as aforesaid the prescribed authority may do so within a period to be prescribed.(2)The meetings of Gram Sabha shall be orginased only in Public/Government buildings or in open place of Gram Panchayat.Explanation. - Meeting called at the house of Pradhan/ Up-pradhan be considered illegal.(E)Quorum for convened meeting of Gaon Sabha - For the convened meeting of Gram Sabha, 1/5 numbers of total members or attendance of representatives of half families of total families shall be essential.Explanation. - Quorum for adjourned meeting, 1/10 number of members of Gram Sabha or attendance of ¼ of representatives families out of total families is essensial. The fixation of number of the families shall be based on the family register.(F)Function and powers of Gram Sabha - (1) The Gram Sabha shall consider the following matters and may make recommendations and suggestions to the Gram Panchayat -(i)the annual statement of accounts of the Gram Panchayat, the report of administration of the preceding financial year and the final audit note and replies, if any, made thereto;(ii)the report of development programmes of the Gram Panchayat relating to the preceding year and the development progrmammes proposed to be undertaken during the current financial year;(iii)the promotion of unity and harmony among all sections of society in the village;(iv)programmes of primary and adult education within the village;(v)such all other public interest matters as may be prescribed.(2)The Gram Panchayat shall give due consideration to the recommendations and suggestions of the Gram Sabha.(G)The Gram Sabha shall perform the following functions; namely:-(a)Mobilising voluntary labour and contributions for the community welfare programmes;(b)Rendering assistance in the implementation of development schemes pertaining to the village;(c)Identification of beneficiaries for the implementation of development schemes pertaining to the village.
