Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Kerala - Subsection

Section 3B(1) in Kerala Panchayat Raj Act, 1994

(1)The Grama Sabha shall have the following responsibilities namely: -
(i)dissemination of information regarding developmental and welfare activities;
(ii)participating in and canvassing of programmes of Health and Literacy and such other time bound developmental programmes;
(iii)collecting essential socio-economic data;
(iv)providing feed back on the performance of development programmes;
(v)resort to moral sanction to pay taxes, repayment of loans promote environmental cleanliness and to maintain social harmony;
(vi)mobilise local resources to augment resources of the panchayat;
(vii)supervising development activities as volunteer teams and
(viii)make arrangements for reporting urgently incidence of epidemics, natural calamities, etc.