(1)A Gram Panchayat shall also perform such other functions as the State Government may assign to it in respect of -(a)primary, social, technical or vocational education;(b)rural dispensaries, health centres and maternity and child welfare centres;(c)management of any public ferry under the Bengal Ferries Act, 1885;(d)irrigation;(e)grow-more-food campaign;(f)care of the infirm and the destitute;(g)rehabilitation of displaced persons;(h)improved breeding of cattle, medical treatment of cattle and prevention of cattle disease;(i)its acting as a channel through which Government assistance should reach the villages;(j)bringing waste land under cultivation;(k)promotion of village plantations;(l)arranging for cultivation of land lying fallow;(m)arranging for co-operative management of land and other resources of the village;(n)assisting in the implementation of land reform measure in its area; and(o)the implementation of such schemes as may be, formulated or performance of such acts as may be entrusted to the Gram Panchayat by the State Government.(2)The State Government may at any time for reasons to be recorded in writing withdraw from a Gram Panchayat any function assigned to it under sub-section (1).
