Section 17 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
17. Gram Sabha to safeguard Community resources.
(1)The Gram Sabha is competent to safeguard and reserve the community resources located in its area as well as those over which it enjoys traditional rights including water, land and mineral as per local tradition and relevant laws. To fulfill this role, the Gram Sabha may play active role in their management.(2)The Gram Sabha shall ensure that resources are utilized in such a way that :(i)livelihood means are sustained,(ii)inequality among the people does not increase,(iii)resources are not confined to a few people, and(iv)there is full utilization of local resources, in keeping with sustainability.Chapter-V Acquisition of Land, Powers to Prevent Alienation of Land and Control over money Lending
