Section 77 in Jammu and Kashmir Panchayati Raj Rules, 1996
77. Procedure for meeting.
- The following procedure shall be followed at every meeting of a Panchayat :(1)Where at any meeting the Sarpanch or Naib-Sarpanch is not present within 30 minutes after the time appointed for holding the meeting, the members present at the meeting shall choose one of the member present and entitled to vote to preside over the meeting :Provided that where Sarpanch or Naib-Sarpanch as the case may be attends during the course of such meeting, the Presiding Officer shall vacate the chair and the meeting may continue under the Chairmanship of Sarpanch or Naib-Sarpanch.(2)The Secretary shall record the proceedings of every meeting in Form 5. The record note of the previous meeting shall be read by the Secretary and confirmed and then signed by the Sarpanch or in his absence by the Naib-Sarpanch or in the absence of both by the Chairman of the meeting.(3)The circulars and orders received from the Government the Director, Rural Development, the Assistant Commissioner (Development), the District Panchayat Officer and the Block Development Officer and other Government authorities shall be read and explained by the Secretary.(4)The development works executed or under progress during the past month shall be explained by the Secretary.(5)The grant of financial sanctions if pending shall be considered.(6)Other items included in the agenda shall be taken up and considered.
