4. [ Gram Sabha. [Section 4 substituted by Gujarat 5 of 1998 (w.r.e.f. 20-12-1997).]
(1)There shall be a gram sabha for a village for performing such functions as are provided by or under this Act.(2)The gram sabha shall consist of persons whose names are included in the list of voters of electoral divisions of that village.(3)The gram sabha shall perform the following additional functions, namely:-(a)The gram sabha shall endeavour to safeguard and preserve the traditions and customs of the inhabitants of the village, their cultural identity, community resources and the customary mode of dispute resolution.(b)The 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 village panchayat;(ii)be responsible for the identification or selection of persons as beneficiaries under poverty alleviation and other programmes in the village.]
