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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(a) in Bihar Ward Sabha & Ward Implementation and Management Committee Conduct of Business Rules, 2017

(a)Social Audit. - It shall be an important responsibility of the Ward Sabha to conduct a social audit of all the developmental works so far implemented in the ward. Secretary of the Ward Sabha shall read out in the Ward Sabha details of all the works and work-wise expenditure, etc, carried out in the ward during last quarter. Besides, discussion shall also be held on quality of the work executed and physical verification shall also be caused to be made. If any objection is raised by the members present in the discussion, then Secretary of the Ward Sabha shall enter the same in the register and shall inform the Executive Officer of Panchayat Samiti and the Mukhiya. Action on such objections shall be ensured by the Executive Officer of Panchayat Samiti and the Mukhiya in accordance with law. A compliance report shall also be tabled in the next meeting of the Ward Sabha.