Section 11 in The Himachal Pradesh Panchayati Raj Act, 1994
11. Functions of Gram Panchayat.
(1)The Gram Panchayat shall perform the functions specified in Schedule-I.(2)Notwithstanding anything contained in this Act the State Government may, by general or special order, entrust to the Gram Panchayat preparation of plans and implementation of schemes for economic development and social justice including those matters specified in Schedule-II and the Gram Panchayat shall perform such functions.(3)The State Government may, by general or special order, add to any of the functions of the Gram Panchayat or withdraw the functions and duties entrusted to such a Gram Panchayat, when the State Government under takes the execution of any of the functions entrusted to the Gram Panchayat, the Gram Panchayat shall not be responsible for such functions so long as the State Government does not re-entrust such functions to the Gram panchayat.(4)The Government may, by notification and subject to such conditions as may be specified therein,-(a)transfer to any Gram Panchayat the management and maintenance of a forest situated in the Gram Sabha area;(b)make over the Gram Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government situated within the Gram Sabha area;(c)transfer to the Gram Panchayat the protection of any irrigation work and its execution and the regulation/distribution of water from any such work;(d)transfer to the Gram Panchayat any public property situated within the jurisdiction of the Gram Sabha;(e)entrust the gram Panchayat with the collection of land revenue on behalf of the Government and the maintenance of such records as are connected therewith; and(f)entrust such other functions as may be prescribed:Provided that when any transfer of the management and maintenance of a forest is made under clause (a) or the transfer of any irrigation work is made under clause (c), the Government shall direct that any amount required for such management and maintenance or an adequate portion of the income from such forest or irrigation work be placed at the disposal of the Gram Panchayat.(5)A Gram Panchayat shall have powers to do all acts necessary for or incidental to the carrying out of the functions entrusted, assigned or delegated to it and, in particular, and without prejudice to the foregoing powers, to exercise all powers specified under this Act.
