Section 9 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
9. Agenda for the meetings of Gram Sabha.
(1)In addition to the subjects under consideration in the meeting under Section 7 and Section 9 of the Act, following subjects may also be included in the agenda of the meeting:-(a)Compliance of the proposals considered/passed in the last meeting of the Gram Sabha;(b)Proposal for action to be taken by Panchayat for the rights and responsibilities as assigned to the Panchayat by the different departments of the government for formulation, implementation and supervision of different schemes/programmes;(c)Measures for increasing income of Gram Panchayat;(d)Asking explanation related with any specific activities, plan income and expenditure from Mukhiya or members of the Gram Panchayat;(e)Receipt and expenditure of Gram Panchayat Fund;(f)Serious Audit Objections;(g)Comments on Vigilance Committee;(h)Re-organization of Vigilance Committees;(2)Following subjects shall also be discussed in the meeting of Gram Sabha:-(a)Social Audit. - It shall be an important responsibility of the Gram Sabha to conduct a social Audit of all the developmental works so far implemented in the village. Secretary of the Gram Panchayat shall read out in the Gram Sabha details of all the works and work-wise expenditure, etc, carried out in village during last year. Besides, discussion shall also be held on quality of the work executed and physical verification shall also be caused to be made. If any objection is raised by the members present in the discussion, then Secretary of the Panchayat shall enter the same in the register and shall inform the BDO and the Mukhiya. Action on all of such objections shall be ensured by the BDO and the Mukhiya in accordance with Rules. A compliance report shall also be tabled in the next meeting of the Gram Sabha.(b)Social Harmony.- In meetings of the Gram Sabha, discussion shall be held on maintaining the Social Cohesion and Communal Harmony.
