LexSection 11 — Functions of Gram Sabha.
The Manipur Panchayati Raj Act, 1994
A Gram Sabha shall exercise the following functions, namely:-- (a) rendering assistance in the implementation of development schemes pertaining to the village; (b) identification of beneficiaries for the implementation of development schemes pertaining to the village: Provided that in case the Gram Sabha fails to identify the beneficiaries within a reasonable time the Gram Panchayat can identify the beneficiaries; (c) mobilising voluntary labour and contributions in kind or cash or both for the community welfare programmes; (d) to promote adult education and family welfare within the village; (e) promotion of unity and harmony among all sections of society in the village; (f) such other matters as may be prescribed.Open in Lexace · Ask the AI about this section