Section 170(1) in Rajasthan Panchayati Raj Rules, 1996
(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.
