Section 18(1) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
(1)Constitution of Vigilance Committees.(a)The Mukhiya shall keep in one subject for Vigilance Committee/ constitution of Vigilance Committee in the agenda for the meeting scheduled to be held in the first quarter of each financial year. Every Gram Sabha , within its jurisdiction , may constitute territorial constituency wise vigilance Committee(s).(b)The Vigilance Committee shall function keeping in close co-ordination with the Panchayat.(c)Secretary of the Gram Panchayat shall also work as secretary for the meetings of the Vigilance Committees and shall record its proceedings.
