Section 3(2) in Uttarakhand Panchayati Raj Act, 2016
(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.
