Section 79A in Jammu and Kashmir Panchayati Raj Act, 1989
79A. [ Government's power to specify the role of Panchayats. [Inserted by Act No. 20 of 2018, dated 16.10.2018.]
(1)The Government may, by general or special order, specify from time to time, the role of Halqa Panchayats, Block Development Council, in respect of the programmes, schemes and activities related to the functions specified in the Schedules, in order to ensure properly coordinated and effective implementation of such programmes, schemes and activities.(2)The Government may, by notification, in the Government Gazette add any activity, programme or scheme to those covered by or mentioned in Schedules. On the issue of such notification, the Schedules shall be deemed to have been amended accordingly. Every such notification shall be placed before each House of the State Legislature.]
