19. Administrative duties.- (1) Subject to such rules as may be prescribed, it shall be the duty of the Gram Panchayat within the limits of the funds at its disposal, to make arrangements for carrying out the requirements of the 1[Sabha area] in respect of the following matters including all subsidiary works and buildings connected therewith:-
(a)any public place including its sanitation and drains;(b)wells, water-pumps, baolies, springs, ponds and tanks for the supply of water for drinking, washing and bathing;(c)burial and cremation grounds;(d)the lighting of public places;(e)buildings for the accommodation of travellers;(f)ponds for animals;(g)the relief of the poor;(h)public health and sanitation;(i)the organization and celeberations of public festivals, other than religious festivals;(j)the improvement of the breeds of animals used for agricultural or domestic purposes;(k)public gardens, playgrounds, establishment and maintenance of recreation parks, organization of games and sports, supply of sports materials and holding of tournaments;(l)libraries and reading-rooms;(m)the voluntary registration of the sales of cattle, camels, and horses;(n)the development of agriculture and village industries, and the destruction of weeds and pests;(o)starting and maintaining a grain fund for the cultivators and lending them seed for sowing purposes on such conditions as the Gram Panchayat may approve;(p)the construction, repair and maintenance of public places and buildings of public utility;(q)allotment of places for preparation and conservation of manure;(r)construction and maintenance of culverts and bridges; 2[* *](s)the laying out of new roads and pathways and maintenance of existing ones;
