(1)Subject to such condition as may be imposed by the State Government, Zilla Panchayat may, if the State Government so directs may,if the State Government so directs may make provisions for:-(a)the promotion of opportunity of employment through community farming by organizing model agriculture or dairy farms and small scale village industries;(b)the organization and maintenance of clubs and other places for recreation or games;(c)establishment and maintenance of library or reading rooms and public radio listening centres;(d)construction and maintenance of destitute homes, slaughter houses and encamping grounds;(e)rendering assistance in extinguishing fire and protecting life and property when fire occurs;(f)assisting in the prevention of burglary and dacoity;(g)the promotion of socio-cultural and communal harmony;(h)the promotion of agriculture and allied activities connected with it;(i)any other local work or service of public utility which is likely to promote the health, the health, comfort, convenience or material prosperity of the public not otherwise provided for in this Act.
