- For the purpose of efficiently performing its functions under this Act, every District Panchayat may, within the limits of its jurisdiction,-(a)undertake such measures as it deems necessary;(b)collect such data as it deems necessary;(c)publish statistics or other information relating to various aspects of the regulation or development of the activities of Panchayat Union Councils and Village Panchayats in the district;(d)require any Panchayat Union Council or Village Panchayat to furnish such information as may be required by it in relation to the measures undertaken by that Panchayat Union Council or Village Panchayat for the regulation or development of its activities and such other matters as may be prescribed.
