Section 3 in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
3. Gram Sabha and its meetings.
(1)There shall be a Gram Sabha for each of the Gram Panchayat. All persons registered under the electoral roll of the Gram Panchayat shall be members of the Gram Sabha.(2)Mukhiya of a Gram Panchayat or in his absence, the Up-Mukhiya of the Gram Panchayat shall convene meetings of the Gram Panchayat from time to time for performing the functions specified under the Act, but the time interval for the two consecutive meetings of any Gram Sabha shall not exceed three months.(3)Meeting of the Gram Sabha shall be convened regularly at the place as specified under the Rules. In case the meeting is not convened by the Mukhiya, the Executive Officer of the Panchayat Samiti concerned shall convene the meeting, but shall not preside over the meeting. When both the Mukhiya and the Up- Mukhiya remain absent, the Gram Sabha shall be chaired by such member, who will be elected ,for this purpose, by majority of the members present in the meeting.(4)If a dispute arises as to whether a person is eligible to be present on the meeting, the dispute shall be decided by the person presiding over the meeting, keeping in view the entries in the electoral roll of the Gram Sabha territory and his/her decision shall be final.
