At ordinary meetings of the Grama Panchayat the business shall be conducted in the following order :(a)The minutes of the last ordinary meeting and of any special meeting held, shall be read and if approved as correctly entered, shall be signed by the President of such meeting;(b)Business postponed from the last ordinary meeting shall be considered;(c)The Secretary shall place before the meeting a report indicating the letters received and issued and business transacted since the last meeting for the information of all members;(d)A progress report on each development work taken up by the Panchayat and the detail of the work and advances outstanding against each work shall be laid before the members for review as required by Rules 53 and 61;(e)Accounts and statements as required by Rule 158 shall be considered, Verified and passed;(f)Demand, Collection and Balance position of Grama Panchayat dues shall be considered and action to be taken for realisation of arrears, if any;(g)Motions and amendments thereof duly moved and seconded shall be discussed;(h)Report of the various committees be read, considered and approved as required by Rule 262;(i)Expenditure required to be met shall be considered and approved as provided under Rule 144;(j)Receipts and expenditure up to the date of meeting be verified with approved budget figures and the position be discussed;(k)Programme for management of properties vested or transferred to Grama Panchayats and whether auction purchaser is complying with the terms of agreement be discussed;(l)Tendency of Utilisation Certificates in respect of grants-in-aid received be discussed;(m)Inspection note, audit report and visiting remarks on the Grama Panchayat received since last meeting be read and action to be taken be resolved;(n)Vacancy in membership of the Grama Panchayat be noted and Sarpanch requested to inform the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.];(o)Any other business set forth in the notice given under Rule 229 shall be considered.
