Section 184(2) in Karnataka Panchayat Raj Act, 1993
(2)Notwithstanding anything contained in sub-section (1) or Schedule III, it shall be obligatory on the part of the Zilla Panchayat so far as the Zilla Panchayat fund at its disposal will allow, to make reasonable provisions within the area under its jurisdiction, in respect of the following matters, namely:-(i)establishment of health centres including maternity centres so as to cover the entire population within five years, as per the norms laid down by the Government;(ii)construction of underground water recharge structures to ensure availability of water in the drinking water wells;(iii)prevention of drilling of irrigation borewells in the vicinity of drinking water wells to ensure adequate drinking water, specially in lean season;(iv)drawing up a plan for social forestry development in each taluk and spending not less than such percentage of the District Plan allocation every year as may be specified by the Government from time to time.]
