Section 12 in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
12. Powers, functions and duties of Standing Committees.
(1)Subject to the provisions of the Act and the rules in force and the instructions issued by the State Government from time to time, the Standing Committees shall have such powers, functions and duties, as may be entrusted to them by the Gram Sabha and in relation to such powers, functions and duties, the Standing Committees shall,-(a)call for papers, documents and other information in the same manner and to the same extent, as the Gram Sabha has the power to call;(b)prepare and submit progress reports of the schemes and programmes falling within their purview to the Gram Sabha from time to time;(c)function within the policy frame work laid down by the Gram Sabha; and(d)perform such functions as may be delegated/ assigned by the State Government, Zila Panchayat, Janpad Panchayai and Gram Panchayat.(2)No construction work shall be executed by the Nirman and Vikas Samiti of Gram Panchayat within the jurisdiction of the Gram Sabha area. The over all construction works shall be executed by the Gram Nirman Samiti constituted by the Gram Sabha. The Gram Panchayat shall deposit the whole amount which is transferable in the Gram Kosh of the concerned Gram Sabha for its construction work within a week from the date of its receipt. The issuance of such amount shall not be prevented on any ground and in any circumstances by the Gram Panchayat. Gram Nirman Samiti of Gram Sabha shall perform only such construction work which have been included in the long term plan. Report of works sanctioned from "Sansad Nidhi" and "Vidhayak Nidhi" for the development of village shall be submitted by the Gram Nirman Samiti to the Gram Sabha for approval.(3)Gram Nirman Samiti shall be competent to perform the construction works upto rupees 5 lacs.(4)Technical valuation for all construction works within the area of Gram Sabha shall be compulsory.(5)The President of the Gram Nirman Samiti shall be deemed to be public servant under Section 111 of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994), for all the construction works performed by him.(6)The Gram Vikas Samiti shall select only such number of beneficiaries, for beneficiary oriented scheme, as are within the target for the year.
