Section 6(3) in Andhra Pradesh Panchayat Raj Act, 1994
(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.
