Section 7 in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
7. Powers and functions and Annual meeting of Gram Sabha.
(1)Subject to the rules, which the State Government may make in this behalf, and subject to the general or special orders, as may be issued by the State Government from time to time, the Gram Sabha shall have the following powers and functions, namely;-(a)to lay down the principles for identification of schemes and their priority for economic development of the village;(b)to approve all plans including Annual Plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Gram Panchayat;(c)to consider the Annual Budget of the Gram Panchayat, and make recommendations thereon;(d)to consider the report of audit and accounts of the Gram Panchayat;(e)to ascertain and certify the proper utilization by the Gram Panchayat of the funds for plans, programmes and projects referred to in clause (b);(f)to identify and select persons as beneficiaries under the property alleviation and other programmes;(g)to ensure proper utilization and disbursement of funds and assets to the beneficiaries;(h)to mobilize people for community welfare programmes;(i)to ensure active participation of people in implementation, maintenance and equitable distribution of benefits of development schemes in the village;(j)to promote general awareness amongst the people;(j-i) to exercise control over institutions and functionaries in social sectors transferred to or appointed by Gram Panchayat through that Panchayat;(j-ii) to manage natural resources including land, water, forests within the area of the village in accordance with provisions of the Constitution and other relevant laws for the time being in force;(j-iii) to advise the Gram Panchayat in the regulation and use of minor water bodies;(j-iv) to control local plans, resources and expenditure for such plans; and(k)to exercise and perform such other powers and functions as the State Government may confer on or entrust to under this Act or any other law for the time being in force in the State.(2)The annual meeting of the Gram Sabha shall be held not less than three months prior lo the commencement of the next financial year, and the Gram Panchayat shall place before such meeting,-(a)the annual statement of accounts;(b)the report of administration of the preceding financial year;(c)the development and other programme of the works proposed for the next financial year;(d)the last audit note and replies, if any, thereto; and(e)the Annual Budget and Annual Plan for the next financial year of the Gram Panchayat.(2-A) The Gram Panchayat shall place such matters before the Gram Sabha which the Janpad Panchayat, the Zila Panchayat, the Collector or any Officer authorised in this behalf may require to be placed before such meeting.(3)The Gram Panchayat shall carry out the recommendations, if any, made by the Gram Sabha in regard to the matters before it under this section.
