Section 3(k) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
(k)the Panchayati Raj Institution at appropriate level, or Gram Sabha as may be, prescribed, in a Scheduled Area, shall have (i)the power to enforce prohibition or to regulate or restrict the sale and consumption of any intoxicant subject to such rules as may be made by the State Government in this behalf;(ii)the ownership of minor forest produce subject to such rules as may be prescribed by the State Government as to control and management of minor forest produce;(iii)the power to prevent alienation of land in the Scheduled Areas and to take appropriate action in accordance with laws in force in the State, to restore any unlawfully alienated land of a Scheduled Tribe;(iv)the power to manage village market by whatever name called subject to such rules as may be made by the State Government in this behalf;(v)the power to exercise control over money lending to the members of Scheduled Tribes;(vi)the power to exercise control over institutions and functionaries in all social sectors to the extent and in the manner to be specified by the State Government from time to time;(vii)the power to control over local plan and resources or such plans including tribal sub plan to the extent and in the manner to be specified by the State Government from time to time.
