Section 7(1) in The M.P. Panchayat Raj Avam Gram Swaraj 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)lo 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 lo 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) lo 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 lime 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;](k)[ sanitation, conservancy and prevention and abatement of nuisance;] [Substituted for clause (k) by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).](l)construction repair and maintenance of public wells, ponds and tanks and supply of water for domestic use;(m)construction and maintenance of sources of water for bathing and washing and supply of water for domestic animal;(n)construction and maintenance of village roads, culverts, bridges, bunds and other works and building of public utility;(o)construction, maintenance and clearing of public streets, latrines, drains, tanks, wells and other public places;(p)filling in of disused wells, unsanitary ponds, Pools ditches and pits and conversion of step wells into sanitary wells;(q)lighting of village streets and other public places;(r)removing of obstructions and projections in public streets and places and sites not being private property or which are open to use of public, whether such sites are vested in the Panchayat or belongs to the State Government;(s)regulating and control over entertainment shows, shops, eating houses and vendors of drinks, sweet meats, fruits, milk and of other similar articles;(t)regulating the construction of house, latrines, urinals, drains and water closets;(u)management of public land and management, extension and development of village site;(v)(i)regulating places for disposal of dead bodies, carcasses and other offensive matters;(ii)disposal of unclaimed corpses and carcasses;(w)earmarking places for dumping refused;(x)regulation of sale and preservation of meat;(y)maintenance of Gram Sabha property;(z)establishment and management of cattle ponds and maintenance of records relating to cattle;(aa)maintenance of ancient and historical monuments other than those declared by or under law made by Parliament to be of national importance, grazing lands and other lands vesting in or under the control of the Gram Sabha;(bb)maintenance of records of births, deaths and marriages;(cc)rendering assistance in the census operation and in the surveys conducted by the State Government or Central Government or any other local authority lawfully constituted;(dd)rendering assistance in prevention of contagious diseases;(ee)rendering assistance in inoculation and vaccination and enforcement of other preventive measures for safety of human being and cattle prescribed by Government Department concerned;(ff)rendering assistance to the disabled and destitutes;(gg)promotion of youth welfare, family welfare and sports;(hh)establishment of Raksha Samiti for :-(a)safety of life and property;(b)prevention of fire and extinguishing fire and safety of property during outbreak of such fires;(ii)plantation and preservation of village forest;(jj)removal of social evils like dowry;(kk)granting loans for the purposes of,-(i)providing medical assistance to indigent persons in serious and emergency cases;(ii)disposal of dead body of an indigent person or any member of his family; or(iii)any other purpose for the benefit of an indigent person as may be notified by the State Government from time to time subject to such terms and conditions as may be prescribed;(ll)(i)carrying out the directions or orders given or issued by the State Government, the Collector or any other Officer authorized by the State Government in this behalf with respect to the measures for amelioration of the condition of the Scheduled Castes and Scheduled Tribes and Other Backward Classes and in particular in regard to the removal of untouchability;(ii)perform such functions as may be entrusted to it by Zila Panchayat or Janpad Panchayat by general or special order;(iii)to exercise and perform such 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;(iv)with prior approval of Janpad Panchayat may also perform other functions as it may desire to perform ;Provided that where any such function is entrusted to the Gram Sabha, it shall act as an agent of the State Government, Zila Panchayat, as the case may be, and necessary funds and other assistance for the purpose shall be provided to it by the State Government, Zila Panchayat or Janpad Panchayat, as the case may be;(mm)plan and manage basic amenities;(nn)select beneficiaries under various programmes;(oo)implement, execute and supervise development schemes and construction work within the Gram Sabha area;(pp)control and monitor beneficiary oriented schemes and programmes;(rr)organize voluntary labour and contribution for community work and promote the concept of community ownership;(ss)to plan, own and manage minor water bodies upto a specified water area situated within its territorial jurisdiction;(tt)to lease out any minor water body upto a specified area for the purpose of fishing and other commercial purposes;(uu)to regulate the use of water of rivers, streams, minor water bodies for irrigation purposes;(vv)to exercise control over institutions and functionaries in all social sectors transferred to or appointed by the Gram Sabha.]
