Section 18(2) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
(2)Members of Vigilance Committee. - (a) A Vigilance Committee shall be constituted in each territorial constituency of a Gram Panchayat.(b)In Vigilance Committee, there shall be eleven such members of the related territorial constituency who are of unspotted image.(c)Elected members of the Gram Panchayat shall not be member of the Vigilance Committee.(d)Members belonging to Scheduled Caste and scheduled Tribe shall be selected in the Vigilance Committee in the ratio of territorial constituency's population, thereafter members of the backward classes shall be selected as nearly as far as possible, 20 % of the total number of the members of the Vigilance Committee, but the total number of such members shall be within the maximum limit of 50%. Besides, as far as possible 50% women shall be selected from each category.(e)Members of the Vigilance Committee may decide to form a group for supervision of various developmental works, schemes and other activities.(f)Members may nominate one member amongst them as Chairperson for the purposes of determining date for convening and presiding over the meeting.
