Section 8(1) in The Maharashtra Village Panchayats Act, 1959
(1)The first meeting of the Gram sabha in [every financial year] [These words were substituted for the words 'every year' by Maharashtra 36 of 1965, Section 5.] shall be held within two months from the commencement of that year, and the panchayat shall place before such meeting-(i)the annual statement of accounts;(ii)the report of the administration of the preceding financial year;(iii)the development and other programme of work proposed for the current financial year;(iv)the last audit note and replies (if any) made thereto;(v)any other matter which the [Standing Committee, Panchayat Samiti or Chief Executive or any officer authorized by the Standing Committee or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal or Collector or any Officer authorised by the Collector' by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] in this behalf, requires to be placed before such meeting.
