131. Other functions of Panchayats. - (1) A taluka panchayat may, with the previous sanction of the district panchayat, incur expenditure on education or medical relief outside its jurisdiction if its finances permit.
(2)A taluka panchayat may, subject to rules, grant loans to panchayats subordinate to it for the purposes of this act.(3)A taluka panchayat may, also make provision for carrying out in the taluka any other work, measure, scheme or project which is likely to promote,-(a)the health, safety, comfort or convenience,(b)social, economic or cultural well being and(c)education including secondary education of the inhabitants of the taluka or part thereof.(4)A taluka panchayat may, by resolution passed at its meeting and supported by two thirds of the whole number of members make provisions for any public reception, ceremony or entertainment within the taluka or may make contribution towards an annual gathering or such other gathering of panchayats in the district or the State or towards the fund of any institution which is established with the object of promoting the spirit of community, self-help and mutual aid among village, folk and suggesting ways and means for the efficient administration of panchayats and which is recognised by the State Government:Provided that except with the previous sanction of the district panchayat, the panchayat shall not incur expenditure exceeding two hundred rupees on any such reception, ceremony, entertainment or gathering.(5)If in respect of any land it comes to the notice of a taluka panchayat, that, on account of the neglect of the occupant or superior holder thereof or dispute between him and his tenant, the cultivation of the land has seriously suffered, the panchayat may bring such fact to the notice of the competent authority.(6)A taluka panchayat shall, in regard to the measures for the amelioration of the condition of Scheduled Castes and Scheduled Tribes and other backward classes, and in particular, in the removal of untouchability, carry out the directions or orders given or issued in this regard from time to time by the State Government or the competent authority.(7)A taluka panchayat shall perform such other duties and functions as are entrusted to it by or under any other law for the time being in force.(8)It shall be lawful for a panchayat to render financial or other assistance to any person for carrying on in the taluka any activity which is related to any of the matters specified in Schedule I.(9)(a)A taluka panchayat may compromise in respect of any suit instituted by or against it or in respect of any claim or demand arising out of any contract entered into by it under this Act, for such sum of money or other compensation as it shall deem sufficient:Provided that, if any sanction in the making of any contract is required by this Act, the like previous sanction shall be obtained for compromising any claim or demand arising out of such contract.(b)The panchayat may make compensation out of its funds to any person sustaining damage by reason of the exercise of any of the power vested in it and its officers and servants under this Act.
