Section 7(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)The Gram Sabha shall perform the following functions, namely:-(a)mobilise voluntary labour and contribution in kind and cash for the Community Welfare Programmes;(b)identification of beneficiaries for the implementation of developmental schemes pertaining to the village;(c)rendering assistance in the implementation of developmental schemes pertaining to the village;(ca)approve plans, programmes and budget, prepared by the Gram Panchayat, for economic development and social justice;(cb)authorise, after being satisfied, issuance of utilization certificate of funds spent on the implementation of the plans, projects and programmes of the Gram Panchayat;(d)promotion of unity and harmony among all sections of society in the Sabha area;(e)seek clarifications from the Pradhan, Up-Pradhan and members of the Gram Panchayat about any particular activity, scheme, income and expenditure: and(f)such other maters as may be prescribed.
