Section 54A(n) in The Maharashtra Village Panchayats Act, 1959
(n)to monitor progress and supervise functioning of institutions and functionaries entrusted with implementation of social sector programmes in the village concerned and make suitable recommendations to the panchayat Samiti and Zilla Parishad with regard to implementation of social sector programmes. Any decision taken by the majority of the Gram sabha in this regard shall be binding on the panchayat at the appropriate level.
