Section 16 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
16. Compliance of proposals/Resolutions of the Gram Sabha.
(1)The Gram Sabha, fixing priorities shall send the proposals, passed in the meeting to the Gram Panchayat and secretary of the Gram Panchayat shall table the same in the very next meeting of the Gram Panchayat.(2)The Gram Panchayat shall consider on the priorities fixed by the Gram Sabha.The Gram Panchayat shall consider the priorities of the proposals passed by the Gram Sabha while finalizing the selection of developmental schemes of the Gram Panchayat.(3)It shall be the duty of the Panchayat Samiti concerned alongwith the Gram Panchayat, to ensure compliance of resolutions taken by the Gram Sabha.(4)Compliance report, if any, shall be tabled before the next meeting of the Gram Sabha.(5)Executive Officer of the panchayat Samiti concerned shall maintain Panchayat wise Control-register as well, mentioning therein important resolutions of the Gram Sabha.(6)The Block Development Officer, The Block Panchayat Raj Officer and other officers during their inspection of the Panchayat shall review progress of the compliance.
