Section 81 in The Himachal Pradesh Panchayati Raj Act, 1994
81. Functions of the Panchayat Samiti.
- Subject to the provisions of this Act and the rules made thereunder, and subject to general or special orders, as may be issued by the State Government, from time to time, it shall be the duty of a Panchayat Samiti so far as the Panchayat Samiti funds allow to make reasonable provision in the Samiti area for the following matters-(a)Integrated Rural Development, Agriculture, Social Forestry, Animal Husbandry and Fisheries, Health and Sanitation, Adult Education, Communication and Public Works, Co-operation, Cottage Industries, Welfare of Women, Youth and Children, Welfare of disabled and the destitutes and welfare of Backward Classes, family planning and sports and rural employment programmes;(b)provision of emergency relief in cases of distress caused by fires, floods, drought, earthquake, scarcity, locust, swarms, epidemics and other natural calamities;(c)arrangement in connection with local pilgrimage and festivals;(d)management of public ferries;(e)management of public markets, public melas and exhibitions; and(f)any other function with the approval of the State Government or Zila Parishad.
