- Subject to such conditions as may be prescribed, a Gram Panchayat may, and shall if the State Government so directs, make provision for-(a)the maintenance of lighting of public streets ;(b)planting and maintaining trees on the sides of public streets or in other public places vested in it ;(c)the establishment and maintenance of horticulture training centre ;(d)the sinking of wells and excavation of ponds and tanks ;(e)the introduction and promotion of co-operative farming, co-operative stores, and other co-operative enterprises, trades and callings ;(f)the construction and regulation of markets other than markets which are declared as regulated markets under any law for the time being in force, the holding and regulation of fairs, melas, huts and exhibitions of local produce and products of local handicrafts and home industries ;(g)the allotment of places for storing manure ;(h)assisting and advising agriculturists in the matter of obtaining State loan and its distribution and repayment ;(i)filling up of insanitary depressions and reclaming of unhealthy localities ;(j)the promotion and encouragement of cottage industries.(k)the establishment and running of piggeries, duckaries and milk centres ;(l)the destruction of rabid dogs ;(m)the construction and maintenance of sarais, dharmasallas, rest houses, cattle sheds and cart stands ;(n)regulating production and disposal of foodstuffs and other commodities in the manner prescribed ;(o)the disposal of unclaimed cattle ;(p)the disposal of unclaimed cropses and carcases ;(q)the establishment and maintenance of libraries and reading rooms ;(r)the organisation and maintenance of akharas, clubs and other places for recreation or games and sports ;(s)the maintenance of records relating to population census, agricultural labour census, crop census, cattle census and census of unemployed persons and of other statistics as may be prescribed ;(t)rendering assistance in extinguishing fire and protecting life and property when fire occurs ;(u)assisting in the prevention of burglary and dacoity ;(v)relief against famine or other calamity ;(w)assisting in formulation and implementation of the schemes and Annual Plans of the State in so far as such schemes and Plans relate to the area under its jurisdiction ;(x)the performance in the manner prescribed of any of the functions of the Zilla Parishad or the Panchayat Samiti, as the case may be, with its previous approval, calculated to benefit the people lying within the jurisdiction of the Gram Panchayats ; and(y)any other local work or service of public utility which is likely to promote the health, comfort, convenience or material prosperity of the public, not otherwise provided for in this Act.
