Section 7(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)Subject to the rules, which the State Government may make in this behalf, and subject to the general or special orders, as may be issued by the State Government from time to time, the Gram Sabha shall have the following powers and functions, namely;-(a)to lay down the principles for identification of schemes and their priority for economic development of the village;(b)to approve all plans including Annual Plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Gram Panchayat;(c)to consider the Annual Budget of the Gram Panchayat, and make recommendations thereon;(d)to consider the report of audit and accounts of the Gram Panchayat;(e)to ascertain and certify the proper utilization by the Gram Panchayat of the funds for plans, programmes and projects referred to in clause (b);(f)to identify and select persons as beneficiaries under the property alleviation and other programmes;(g)to ensure proper utilization and disbursement of funds and assets to the beneficiaries;(h)to mobilize people for community welfare programmes;(i)to ensure active participation of people in implementation, maintenance and equitable distribution of benefits of development schemes in the village;(j)to promote general awareness amongst the people;(j-i) to exercise control over institutions and functionaries in social sectors transferred to or appointed by Gram Panchayat through that Panchayat;(j-ii) to manage natural resources including land, water, forests within the area of the village in accordance with provisions of the Constitution and other relevant laws for the time being in force;(j-iii) to advise the Gram Panchayat in the regulation and use of minor water bodies;(j-iv) to control local plans, resources and expenditure for such plans; and(k)to exercise and perform such other powers and functions as the State Government may confer on or entrust to under this Act or any other law for the time being in force in the State.
