Section 3B in Jammu and Kashmir Panchayati Raj Act, 1989
3B. Functions of the Ward Majlis.
- The functions of the Ward Majlis within its respective jurisdiction shall be to assist the Halqa Majlis and also include the following functions : -(i)to render assistance to the Halqa Panchayat in collection and compilation of details required for formulation of development plans ;(ii)to generate proposals and fix priorities for development schemes and programmes to be implemented in the area of the Ward Majlis ;(iii)to identify beneficiaries in order of priority, for the implementation of development schemes pertaining to the area of Ward Majlis ;(iv)to render assistance in effective implementation of development schemes ;(v)to suggest the location of public utilities, amenities and services like street lights, community water taps, public wells, public sanitation units, irrigation facilities etc. ;(vi)to formulate schemes and impart awareness on matters of public interest like cleanliness, preservation of environment, prevention of pollution, guarding against social evils etc. ;(vii)to promote harmony and unity among various groups of people ;(viii)to verify the eligibility of persons getting various kinds of welfare assistance from Government such as pensions and subsidies ;(ix)to collect information on the detailed estimates of works proposed to be taken in the area ;(x)to undertake social audit of all works implemented in the area and award completion certificate for such works ;(xi)to promote literacy, education, health, childcare and nutrition ;(xii)to assist the activities of parent-teacher associations in the area ; and(xiii)to exercise such other functions as may be prescribed.
