Section 11 in Bihar Urban Local Body (Community Participation) Rules, 2013
11. Rights and Powers of the Area Sabha.
- An Area Sabha may, subject to the procedures that may be prescribed in this regard, by the government exercise the following rights and powers, namely -(a)to get information from the officials concerned as to the services they will render and the works they propose to do in the succeeding period of three months after the meeting;(b)to be informed by the Ward Committee about every decision concerning the jurisdiction of the Area Sabha, and the rationale of such decisions made by the Ward Committee or the Government,(c)to be informed by the Ward Committee of the follow up action taken on the decisions concerning the jurisdiction of the Area Sabha(d)To receive initial grant from the Urban Local Body for holding of meeting and maintenance of record and accounts.(e)Receive funds from the Urban Local Body for performance of its duties and fulfillments of its goals.
