Section 119 in The Punjab Panchayati Raj Act, 1994
119. Functions and duties of Panchayat Samiti.
- Subject to such exceptions and conditions as the State Government may by general or special order impose it shall be the duty of a Panchayat Samiti to provide for and make arrangements for carrying out the requirements of the area under its jurisdiction, in respect of the following matters, namely :-(1)Agriculture. - The doing of everything necessary to step up agricultural production and in particular -(i)multiplication and distribution of improved seeds;(ii)distribution of fertilizers;(iii)popularisation of improved techniques, methods and practices and improved implements;(iv)achieving self-sufficiency in green manure and composition of farm yard manure ;(v)encouraging fruit and vegetable cultivation ;(vi)reclamation of land and swamps and conservation of soil;(vii)providing credit for agricultural purposes;(viii)propagating and assisting in plant protection methods ;(ix)laying out demonstration plots and working out better methods of farm management;(x)utilizing more power for agricultural purposes;(xi)tree planting;(xii)growing of village forests.(2)Land improvement and Soil Conservation - Assisting the State Government and the Zila Parishad in the implementation of land improvement and soil conversation programmes of the State Government.(3)Minor Irrigation, Water Management and Watershed Development. -(i)assisting the State Government and the Zila Parishad in the construction and maintenance of minor irrigation works; and(ii)implementation of community and individual irrigation works;(4)Poverty Alleviation Programme. - Planning and implementation of poverty alleviation programmes and Schemes ;(5)Animal Husbandry, Dairying and Poultry. -(i)maintenance of veterinary and animal husbandry services;(ii)improvement of breed of cattle, poultry and other livestock;(iii)promotion of dairying, farming, poultry and piggery ; and(iv)prevention of epidemics and contagious diseases.(6)Fisheries. - Promotion of fisheries development ;(7)Khadi Village and Cottage Industries. -(i)promotion of rural and cottage industries; and(ii)organisation of conferences, seminars and training programmes, agricultural and industrial exhibitions ;(8)Rural Housing. - implementation of Housing Schemes and distribution of house sites in villages;(9)Drinking Water. -(i)establishment, repairs and maintenance of rural water supply schemes ;(ii)prevention and control of water pollution ;(iii)implementation of rural sanitation schemes;(10)Social and Farm Forestry, Minor Forest Produce, Fuel and Fodder. -(i)planting and preservation of trees on the sides of roads and other public lands under its control;(ii)fuel plantation and fodder development; and(iii)promotion of farm forestry and development of nurseries;(11)Roads, Buildings, Bridges, Ferries, Waterways and other means of communication. -(i)construction and maintenance of public roads, drains, culverts and other means of communications which are not under the control of any other local authority of the State Government;(ii)maintenance of any buildings or other property vested in the Panchayat Samiti;(iii)maintenance of boats, ferries and waterways including management of such public ferries as may be entrusted to the charge of a Panchayat Samiti under section 7-A of the Northern Indian Ferries Act, 1878 ;(12)Non-Conventional Energy Sources. -Promotion and development of non-conventional energy sources;(13)Education including Primary and Secondary Schools. -(i)promotion of Primary and Secondary Education;(ii)construction, repair and maintenance of primary school buildings ;(iii)promotion of social education through youth clubs and mahila mandals;(14)Technical Training and Vocational Education . - promotion of rural artisan and vocational training ;(15)Adult and non-formal education. - implementation of adult literacy ;(16)Cultural Activities. - promotion of social and cultural activities ;(17)Markets and Fairs. - regulation of fairs and festivals including cattle fairs;(18)Health and Family Welfare, . -(i)promotion of health and family welfare programme;(ii)promotion immunisation and vaccination programme;(iii)health and sanitation of fairs and festivals ;(iv)registration of births, deaths and marriages ;(v)disposal of unclaimed dead bodies ;(19)Women and Child Development -(i)promotion of programmes relating to development of women and children ;(ii)promotion of school health and nutrition programmes;(iii)promotion of participation of voluntary organisations in women and child development programmes;(20)Social Welfare including Welfare of the Handicapped and Mentally Retarded,. -(i)Social Welfare programmes including welfare of handicapped, mentally retarded and destitutes;(ii)monitoring the old age and widow's pensions and pensions for the handicapped;(iii)regulation of offensive and dangerous trades and practice;(iv)prevention of dowry and other social evils.(21)Welfare of the weaker sections and in particular of the Scheduled Castes and Backward Classes,. -(i)promotion of welfare of Scheduled Castes, Backward Classes and other weaker sections of society;(ii)protecting Scheduled Castes and Backward Classes and other weaker sections from social injustice and exploitation;(22)Maintenance of Community Assets,. -(i)maintaining all community assets vested in or under the management or control transferred by the State Government or any local authority of organisation;(ii)preservation and maintenance of other community assets;(23)Public Distribution Systems, . - distribution of essential commodities;(24)Rural Electricification, . - promotion of rural electrification including distribution of electricity ;(25)Co-operation. - promotion of co-operative activities,(26)Libraries,. - establishment, maintenance and promotion of libraries;(27)Such other functions as may be entrusted by the State Government.
