Section 10(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)Every Gram Sabha is competent to execute its functions in its jurisdiction, but in matters like management of resources, construction of roads etc. in which co-ordination with other Gram Sabhas is required, a joint meeting of all Gram Sabhas falling under the jurisdiction of the Gram panchayat can be conducted.
