Section 9 in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017
9. Agenda for the meetings of Ward Sabha.
(1)In addition to the subjects under consideration in the meeting under sub section (4) of section 170 A of the Act, the following subjects may also be included in the agenda of the meeting:-(a)Confirmation of the proceedings of the preceding meeting of Ward Sabha;(b)Compliance of the proposals considered/passed in the last meeting of the Ward Sabha;(c)Proposal for action to be taken by Ward Sabha in discharge of its rights and responsibilities with regard to formulation, implementation and supervision of different schemes/programmes assigned to the Ward Sabha by different departments of the Government;(d)Information regarding subsequent action taken by Gram Panchayat on the decisions of Ward Sabha;(e)To arrange cultural festivals and sports meet to give expression to talents of the people of the locality;(f)Measures for increasing income of Gram Panchayat;(g)Seeking report from Mukhiya of the Gram Panchayat regarding any specific activity, plan or income and expenditure concerning the ward;(h)Audit observations;(i)Comments on Vigilance Committee Reports;(j)Activities and schemes executed by the Ward Implementation and Management Committee.(2)Following subjects may also be discussed in the meeting of Ward Sabha:-(a)Social Audit. - It shall be an important responsibility of the Ward Sabha to conduct a social audit of all the developmental works so far implemented in the ward. Secretary of the Ward Sabha shall read out in the Ward Sabha details of all the works and work-wise expenditure, etc, carried out in the ward during last quarter. 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 Ward Sabha shall enter the same in the register and shall inform the Executive Officer of Panchayat Samiti and the Mukhiya. Action on such objections shall be ensured by the Executive Officer of Panchayat Samiti and the Mukhiya in accordance with law. A compliance report shall also be tabled in the next meeting of the Ward Sabha.(b)Social Harmony. - In meetings of the Ward Sabha, discussion shall be held regularly on maintaining social cohesion and communal harmony.
