Section 17(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)The Gram Sabha is competent to safeguard and reserve the community resources located in its area as well as those over which it enjoys traditional rights including water, land and mineral as per local tradition and relevant laws. To fulfill this role, the Gram Sabha may play active role in their management.
