Section 170 in Rajasthan Panchayati Raj Rules, 1996
170. Development of grazing grounds.
(1)It shall be duty of the Panchayats to take all steps for development of suitable type of grasses, shrubs and plants in grazing grounds and prevent encroachments. For this purpose Panchayat shall give control of Charagah land of each village to [a five members committee] [Substituted 'a five men committee' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] headed by a Ward Panch of the village concerned and four members to be elected by Gram Sabha.(2)Grasses from closed area may be sold through open auction or private contract.(3)Funds of development schemes may be utilised for labour intensive works of development of grazing grounds.
