Section 129C in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
129C. Powers and functions of Gram Sabha.
- In addition to the powers and functions contained in Section 7, the Gram Sabha in Scheduled Areas shall also have the following powers and functions, namely,-(i)to safeguard and preserve the traditions and customs of the people, their cultural identity and community resources and the customary mode of dispute resolution;(ii)[ x x x] [Omitted by M.P. Act No. 5 of 1999 (5-4-1999).](iii)to manage natural resources including land, water and forests within the area of the village in accordance with its tradition and in harmony with the provisions of the Constitution and with due regard to the spirit of other relevant laws for the time being in force;(iv)[ xxx] [Omitted by M.P. Act No. 5 of 1999 (5-4-1999).](v)to manage village markets and melas including cattle fair, by whatever name called, through the Gram Panchayat;(vi)to control local plans, resources and expenditure for such plans including tribal sub-plans, and;(viii)to exercise and perform such other powers and functions as the State Government may confer on or entrust under any law for the time being in force.
