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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012

(3)Role of Vigilance committee. - (a) Role of the vigilance committee shall not only be to point out demerits and criticise the Gram panchayat.
(b)Seeking clarifications from the Mukhia, Up-Mukhia and Members of the Gram Panchayat about any particular activity, scheme, income and expenditure.
(c)Role of the vigilance committee is, though supervisory, it shall be constructive, co-operative and advisory. Its main objective shall be quick implementation of developmental schemes, up keeping quality of schemes and objective assessment of complaints received from public.