Section 6 in Andhra Pradesh Panchayat Raj Act, 1994
6. Gram Sabha.
(1)There shall come into existence a Gram Sabha for every village on the date of publication of notification under Section 3.(2)A Gram Sabha shall consist of all persons whose names are included in the electoral roll for the Gram Panchayat referred to in Section 4 and such persons shall be deemed to be the members of the Gram Sabha.(3)The Gram Sabha shall meet at least twice in every year on such date and at such place and time as may be prescribed to consider the following matters which shall be placed before it by the Gram Panchayat, namely:-(i)annual statement of accounts and audit report;(ii)report on the administration of the preceding year;(iii)programme of works for the year or any new programme not covered by the budget or the annual programme;(iv)proposals for fresh taxation or for enhancement of existing taxes;(v)selection of schemes, beneficiaries and locations; and(vi)such other matter as may be prescribed.The Gram Panchayat shall give due consideration to the suggestions, if any, of the Gram Sabha.(4)The Gram Sabha shall observe such rules of procedure at its meetings as may be prescribed.(5)[ Every meeting of the Gram Sabha within 10 days from the date prescribed under sub-Section (3) shall be convened and presided over by the Sarpanch or in his absence by the Upa Sarpanch of the Gram Panchayat.] [Substituted by Section 4 of Act No. 22 of 2002.]
