Section 7(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The Grain Sabha, shall consider the following matters, and make recommendations and suggestions to the Gram Panchayat, namely:-(a)the annual statement of accounts of the Gram Panchayat, the report of the administration of the preceding financial year and the last audit note and replies, if any, made thereto;(b)the report in respect of development programmes of the Gram Panchayat relating to the preceding year and development programmes proposed to be undertaken during the current year;(c)the promotion of unity and harmony among all sections of society in the village;(d)the programme of adult education within the village;(e)any other matter which the Panchayat Samiti, Zila Parishad, the Deputy Commissioner or any other officer authorised in this behalf may require to be placed before the Gram Sabha; and(f)such other matters as may be prescribed.
