Section 9(1) in Bihar Gram Sabha (Co-ordination of meeting and Procedure for conduct) Rules, 2012
(1)In addition to the subjects under consideration in the meeting under Section 7 and Section 9 of the Act, following subjects may also be included in the agenda of the meeting:-(a)Compliance of the proposals considered/passed in the last meeting of the Gram Sabha;(b)Proposal for action to be taken by Panchayat for the rights and responsibilities as assigned to the Panchayat by the different departments of the government for formulation, implementation and supervision of different schemes/programmes;(c)Measures for increasing income of Gram Panchayat;(d)Asking explanation related with any specific activities, plan income and expenditure from Mukhiya or members of the Gram Panchayat;(e)Receipt and expenditure of Gram Panchayat Fund;(f)Serious Audit Objections;(g)Comments on Vigilance Committee;(h)Re-organization of Vigilance Committees;
