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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3) in The Gujarat Panchayats Act, 1993

(3)The gram sabha shall perform the following additional functions, namely:-
(a)The gram sabha shall endeavour to safeguard and preserve the traditions and customs of the inhabitants of the village, their cultural identity, community resources and the customary mode of dispute resolution.
(b)The gram sabha shall-
(i)approve the plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the village panchayat;
(ii)be responsible for the identification or selection of persons as beneficiaries under poverty alleviation and other programmes in the village.]