Section 13(1) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
(1)Gram Nirman Samiti:(a)This committee shall perform all type of construction works upto rupees 5 lac within the Gram Sabha area as an agency of Gram Panchayat under its directions after being approved by the Gram Sabha. It shall also perform other functions assigned(b)Details of expenditure incurred on the construction work shall be submitted in the next meeting to the Gram Sabha for its approval;(c)The Gram Nirman Samiti shall be liable to regularly submit item-wise details of monthly expenditure of the construction work together with the details of work progress before "Nirman and Vikas Samiti" of Gram Panchayat;(d)The Gram Panchayat shall have the right to supervise the construction work being performed by the Gram Nirman Samiti;(e)The Gram Panchayat may, if it considers necessary, call for any information in respect of the construction work assigned to the Gram Nirman Samiti and may inform its opinion thereon;(f)The Gram Nirman Samiti shall submit a consolidated progress report on all construction works to the Gram Sabha and thereon execute the decision as taken by the Gram Sabha;(g)It shall be necessary to get technical valuation of all the construction work by an agency which is duly authorized by the Collector or Zila Panchayat;(h)The Gram Sabha shall manage the Gram Kosh. The Gram Nirman Samiti shall adjust the amount given by the concerning Panchayat to each village in the stipulated period; and(i)All other matters which may be assigned to Gram Nirman Samiti by the Gram Sabha.
