Section 10 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
10. Joint meetings of Gram Sabhas.
(1)Every Gram Sabha is competent to execute its functions in its jurisdiction, but in matters like management of resources, construction of roads etc. in which co-ordination with other Gram Sabhas is required, a joint meeting of all Gram Sabhas falling under the jurisdiction of the Gram panchayat can be conducted.(2)The joint meeting of Gram Sabhas shall be conducted as per the rules of Gram Sabha as if all the Gram Sabhas were a single entity.(3)The joint meeting shall be chaired by the Sarpanch.(4)In the joint meeting, attendance of a minimum of 5% members or 10 members from each Gram Sabha, which ever is less, shall be mandatory. In case there is no quorum, the date of next meeting shall be finalized on the same day and same shall be informed to all Gram Sabhas.(5)The decision making process shall be the same as in the case of a single Gram Sabha meeting.(6)The area wise allocation for Government programes in the Gram Panchayat shall be made in joint meetings for which proposal shall be made by the Gram Panchayat. The decision of the joint meeting of the Gram Sabha shall be final.Chapter-III Peace, Security and Dispute Resolution
