(1)The Gram Sabha may, with the previous sanction of the Government, make regulations not inconsistent with this Act or the rules made thereunder to provide for all matters for which provision is necessary for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the meetings of the Gram Sabha, the conduct business thereat and the procedure for disposal of the business ;(b)the election of President;(c)the powers and duties of the President and Secretary ;(d)the circumstances and the manner in which the President may be removed from office;(e)the constitution of standing and ad-hoc committees, their powers and duties, the term of office of members and the conduct of their business and the circumstances and the manner in which a committee may be dissolved or reconstituted ;(f)the appointment, remuneration and conditions of service of the Secretary and other officers and servants of the Gram Sabha and the circumstances in which they may be removed from service and the manner of such removal ;(g)the maintenance of the accounts of the Gram Sabha ;(h)the principles to be followed in the allotment of land and the levy of rent, fees or other charges for such allotment ;(i)the principles to be followed in recovering any payments due to the Gram Sabha on account of any land revenue, rent, cesses, rates or encumbrances due on the date of vesting on any land, from the owner concerned who donated the land by way of Gramdan ;(j)the manner in which lands, if any, set apart for cultivation by the Gram Sabha itself shall be cultivated ; and(k)any other matter for which provision is necessary for the purposes of enabling the Gram Sabha in discharge its duties and functions under this Act.
