Section 49A in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
49A. Other functions of the Gram Panchayat.
- Subject to the provisions of this Act and rules made thereunder and subject to policy, directions, instructions, general or special orders as may be issued by the State Government from time to time. It shall be duty of the Gram Panchayat to,-(i)prepare annual plans for economic development and social justice of Panchayat area and submission thereof to the Janpad Panchayat within the prescribed time for integration with the Janpad Panchayat plan;(ii)plan and manage basic civic amenities;(iii)select beneficiaries under various programme with the approval of Gram Sabha;(iv)implement, execute and supervise development schemes and construction work within the Gram Panchayat;(v)ensure the execution of schemes, works, projects entrusted to it by any law and those assigned to it by the Central or State Government or Zila Panchayat or Janpad Panchayat;(vi)control and monitor beneficiary oriented schemes and programmes;(vii)promote general awareness amongst the people at large;(viii)organise voluntary labour and contribution for community work and promote the concept of community ownership.(ix)consider the application for establishment of colonies falling within the Gram Panchayat area as defined in Section 61-A;(x)to carry out the recommendation made and decisions taken by the Gram Sabha;(xi)to plan, own and manage minor water bodies upto a specified water area situated within its territorial jurisdiction;(xii)to lease out any minor water body upto a specified area for the purpose of fishing and other commercial purposes;(xiii)to regulate the use of water of rivers, streams, minor water bodies for irrigation purposes;(xiv)to exercise control over institutions and functionaries in all social sectors transferred to or appointed by the Gram Panchayat; and(xv)to exercise control over local plans resources and expenditure for such plans.]
