38. Voluntary contribution of physical labour by Gaon Sabha members.
(1)A Gaon Sabha may, with the previous sanction of the Chief Commissioner and in accordance with an approved programme or with reference to any public work, arrange the voluntary contribution of physical labour on the part of all or a limited number of adult members of the Gaon Sabha Area in furtherance of a general or particular development scheme approved by the Gaon Panchayat or by the Circle Panchayat, if any.(2)A resolution in respect of physical labour in accordance with sub-section (1) may be passed at any meeting of the Gaon Sabha.
