Section 254(2) in Telangana Panchayat Raj Act, 2018
(2)Every Gram Sabha shall,-(i)approve plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Gram Panchayat, at the village level;(ii)be responsible for the identification of selection of persons as beneficiaries, under poverty alleviation and other programmes.
