Section 70 in Arunachal Pradesh Panchayat Raj Act, 1997
70.
(1)Subject to such conditions as may be specified by the Government from time to time the Anchal Samiti shall perform such of the assigned functions as specified in Schedule-II.(2)Subject to the approval and such conditions specified by the Government by notification, the Anchal Samiti shall perform further the following general functions:-(a)Preparation of the annual plans in respect of the scheme entrusted to it by virtue of this Act and those assigned to it by the Government or the Zilla Parishad and submission thereof to the Zilla Parish ad or the prescribed authority within the prescribed time for integration within the District Plan;(b)Consideration of the annual plans of all Gram Panchayats in the Samiti and submission of the consolidated plan to the Zilla Parishad and the prescribed authority;(c)Preparation and submission of the annual budget of the Anchal Samiti to the Zilla Parishad and the prescribed authority along with the consolidated plan of the Gram Panchayats and the Anchal Samitis;(d)Performing such functions and executing such works as may be entrusted to it by the Government or the Zilla Parishad.
