Section 242C(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)Every Gram Sabha shall, -(i)approve plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Gram Panchayat, at the village level;(ii)be responsible for the identification of selection of persons as beneficiaries under poverty alleviation and other programmes.
