Section 22 in The Manipur Hill Areas Autonomous District Council Act, 2000
22. Power and functions of the District Council.
(1)The District Council may recommend to the Government to make laws to be applicable in the Autonomous District.(2)The District Council may, exercise the functions given below:(a)the management of any forest not being a reserve forest;(b)the use of any canal or water-course for the purpose of agriculture;(c)the establishment of Town Committee and Village Councils and their powers;(d)any other matter relating to Public Health and Stations;(e)inheritance of property;(f)social customs including marriage and divorce;(g)undertake schemes or adopt measures including the giving of financial assistance relating to the development of-(i)agriculture;(ii)fisheries;(iii)livestock;(iv)khadi;(v)cottage and small industries;(vi)co-operative movement;(vii)rural development;(viii)water supply;(ix)watershed development;(v)public health and sanitation including establishment and maintenance of hospitals;(xi)communication;(xii)primary and secondary education;(xiii)adult and non-formal education;(xiv)physical education;(xv)games and sports;(xvi)welfare of students;(xvii)social forestry including fuel and fodder;(xviii)rural electrification including distribution of non-conventional energy sources;(xix)general public utility;(h)undertake execution of any scheme, performance of any act or management of any institution or organisation entrusted to it by the State Government or any other authority;(i)management or maintenance of any work of public utility or any institution vested in it or under its control and management;(j)making grant to the Village Councils;(k)co-ordination and integration of the development plans and schemes prepared by the Village Council in the Autonomous District;(l)examination and sanction of Budget Estimates of the Village Council in the Autonomous District; and (m) adopting measures for the relief of distress.
