Section 5 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
5. Meeting of Gram Sabha.
(1)Every meeting or proceeding of the Gram Sabha shall be conducted in public.(2)If a meeting of the Gram Sabha is to be held in a closed building, there shall be no provision of closing the doors or prohibiting entry to the members of the Gram Sabha.(3)As far as possible, the decisions of the Gram Sabha shall be taken on consensus.Note: 'Consensus' means the people present either agree with the proposal or are neutral, and none of them is in opposition. Quorum of the meeting is compulsory for a consensus.(4)In case consensus not being assured at any issue in a meeting, such issue shall be discussed in the meeting to be held after one week or later, as decided by the Gram Sabha.(5)If there is no consensus in the second meeting also, a decision shall be taken on the basis of majority. In the absence of quorum no decision shall be taken. The issue may subsequently be decided by a majority whenever the quorum is complete.(6)The nominee of Vikas Adhikari of the Panchayat Samiti concerned shall attend meeting of Gram Sabha. He shall be responsible for correct recording of the minutes of such meetings by the Secretary of the Gram Sabha. The minutes shall be read out at the end of the meeting and shall be approved and signed by members of the Gram Sabha present in the meeting. A copy of the minutes so recorded shall be sent to the Gram Panchayat concerned.
