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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(5) in The U.P. Panchayat Raj Act, 1947

(5)The Gram Sabha shall perform the following functions namely, -
(a)Mobilising voluntary labour and contributions for the community welfare programmes;
(b)Identification of beneficiaries for the implementation of development schemes pertaining to the village;
(c)Rendering assistance in the implementation of development schemes pertaining to the village.]
[Chapter III-A] [Inserted by U.P. Act 9 of 1994.] Gram Panchayats[11A. Pradhan [* * *] [Substituted by ibid.] of Gram Panchayat. - [(1) There shall be a Pradhan of the Gram Panchayat who shall be the Chairperson thereof] [Substituted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).]