Section 4(e) in The Provisions Of The Panchayats (Extension To The Scheduled Areas)
(e)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 at the village level;(ii)be responsible for the identification or selection of persons as beneficiaries under the poverty alleviation and other programmes;
