Section 3(c) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
(c)every Gram Sabha shall (i)approve, the plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Panchayat;(ii)be responsible for identification or selection of persons as beneficiaries under the poverty alleviation and other programmes;
