Section 22(2) in The Manipur Hill Areas Autonomous District Council Act, 2000
(2)The District Council may, exercise the functions given below:(a)the management of any forest not being a reserve forest;(b)the use of any canal or water-course for the purpose of agriculture;(c)the establishment of Town Committee and Village Councils and their powers;(d)any other matter relating to Public Health and Stations;(e)inheritance of property;(f)social customs including marriage and divorce;(g)undertake schemes or adopt measures including the giving of financial assistance relating to the development of-(i)agriculture;(ii)fisheries;(iii)livestock;(iv)khadi;(v)cottage and small industries;(vi)co-operative movement;(vii)rural development;(viii)water supply;(ix)watershed development;(v)public health and sanitation including establishment and maintenance of hospitals;(xi)communication;(xii)primary and secondary education;(xiii)adult and non-formal education;(xiv)physical education;(xv)games and sports;(xvi)welfare of students;(xvii)social forestry including fuel and fodder;(xviii)rural electrification including distribution of non-conventional energy sources;(xix)general public utility;(h)undertake execution of any scheme, performance of any act or management of any institution or organisation entrusted to it by the State Government or any other authority;(i)management or maintenance of any work of public utility or any institution vested in it or under its control and management;(j)making grant to the Village Councils;(k)co-ordination and integration of the development plans and schemes prepared by the Village Council in the Autonomous District;(l)examination and sanction of Budget Estimates of the Village Council in the Autonomous District; and (m) adopting measures for the relief of distress.
