Section 6 in Arunachal Pradesh Panchayat Raj Act, 1997
6.
A Gram Sabha shall exercise the following functions, namely:(a)rendering assistance in the implementation of development schemes pertaining to the village;(b)identification of beneficiaries for the implementation of development schemes pertaining to the village;Provided that in case the Gram Sabha fails to identify the beneficiaries within a reasonable time the Gram Panchayat can identify the beneficiaries(c)mobilize voluntary labour and contributions in kind or cash or both for the community welfare programmes;(d)to promote adult education and family welfare within the village;(e)promotion of unity and harmony among all sections of society in the village;(f)such other matters as may be prescribed,
