(1)The Sarpanch shall place before the Gram Sabha for its approval the following matters:-(a)the annual statement of accounts;(b)annual administration report;(c)budget estimates;(d)the development and other programmes of the work proposed for the current financial year;(e)the last audit report and the replies made thereto;(f)proposal for fresh taxation or enhanced taxation;(g)proposal for organising community service, voluntary labour or mobilization of the local people for any specific work included in any programme;(h)identification of the beneficiaries under various programmes of the Government;(i)determination of the priorities of the work to be under taken by the Panchayat;(j)utilisation certificate in respect of the developmental works undertaken by the Panchayat from the grants-in-aid or Panchayat funds.(2)The Gram Sabha shall constitute minimum two Supervisory Committees to supervise the Panchayat work and other activities. The Supervisory Committees shall submit its report to the Panchayat and also place a copy of their report in the meeting of the Gram Sabha for an appropriate decision.(3)The Government shall constitute Vigilance Committees to oversee the quality of work, schemes and other activities for each Gram Panchayat. The terms and conditions of appointment of the members of Vigilance Committees shall be such as may be prescribed.(4)The decision taken by the Gram Sabha shall be binding on the Panchayat provided it is not contrary to the rules and regulations framed under this Act or any other law for the time being in force and it shall be the duty of the Sarpanch to execute the same as early as possible.(5)Any person aggrieved by the decision of the Gram Sabha, may prefer an appeal to the Director within a period of thirty days from the date of such decision and the Director's decision on such appeal shall be final.(6)The Director, after giving notice to the Panchayat and the public notice to be displayed on the notice board of the Panchayat and the Office of the Block Development Officer, may pass such order as he may deem fit and proper.(7)Any member of the Gram Sabha shall, have the right to obtain information relating to any developmental works undertaken by the Panchayat as well as certified copies of the proceedings of the meeting of the Panchayat and Gram Sabha.(8)The Gram Sabha shall constitute two or more ward development committees. The power, functions and the manner of constitution of such committees, shall be such as may by prescribed.(9)A Gram Sabha shall carry out such other functions as the Government may, by general or special order, require.]
