Section 4(e) in The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996
(e)every Gram Sabha shall (i)approve the plans, programmers and projects for social and economic development before such plans, programmers and projects are taken up for implementation by the Panchayat at the village level;(ii)be responsible for the identification or selection of persons as beneficiaries under the poverty alleviation and other programmers;
