Section 10 in Rajasthan Panchayati Raj Rules, 1996
10. Monitoring of Gram Sabha meetings.
(1)During the month of April and January every year, Vikas Adhikari shall place the progress of Gram Sabha meetings in the meetings of Panchayat Samiti. He shall forward such report to the Chief Executive Officer also for taking further necessary action.(2)In case of failure of any Sarpanch or Up-Sarpanch as the case may be, to hold prescribed meeting of Gram Sabha as mentioned in Section 3, Panchayat Samiti shall report the matter to the State Government for action under Section 38 of the Act.
