- The Gram Sabha shall, subject to such Conditions and upto such extent and in such manner as may be specified by the State Government from time to time, perform the following functions: -(a)approve the plans, programmes and projects for social and economic development in order to priority from out of the plans, programmes and projects approved by the Ward Sabha before such plans, programmes and projects are taken up for implementation by the Panchayat;(b)identification or selection of persons as beneficiaries under the poverty alleviation and other programmes, in order of priority out of the persons identified by the various Ward Sabha coming under its jurisdiction;(c)obtaining a certificate from the Wars Sabha concerned that the Panchayat has correctly utilized the funds provided for the plans, programmes and projects referred to in Clause (a) which have been expended in the area of that Ward Sabha;(d)exercising social audit in respect of plots allotted to the weaker sections;(e)formulating and approving development plans for Abadi lands;(f)mobilizing voluntary labour and contributions in kind or cash or both for the community welfare programmes;(g)promoting literacy, education, health and nutrition;(h)promotion of unity and harmon among all sections of the society in such area;(i)seeking clarifications from the Sarpanch and members of the Panchayat about any particular activity, scheme, income and expenditure;(j)identification and approval of development works in order of priority from out of the works recommended by the Ward Sabha;(k)planning and management of minor water bodies;(l)the management of minor forest produce;(m)control over institutions and functionaries in all social sectors;(n)control over local plans and resources for such plans including tribal sub-plans;(o)consider and approve the recommendations made each Ward Sabha in the area of such Panchayat Circle; and(p)such other functions as may be prescribed.]
