106. Restrictions on withdrawal of powers and functions from the Panchayat.
(1)Not with standing the Transfer of powers, functions and duties in respect of any matters to a Panchayat under this Act, the Government on a resolution from the Gram Panchayat, Panchayat Samiti, Zila Parishad in that behalf or where it is satisfied that because of a change in the nature of the matter such as conversion of a primary health centre into a secondary health centre or hospital or conversion of a road into a high-way, the mattter would cease to be a matter in the relevant Panchayat - functions- list and it is necessary to withdraw from the Panchayat the powers, functions or duties in respect of such matters, may, be issuance of a notification in official Gazette, withdraw such powers, functions and duties with effect from the date specified in the notification and may issue such incidental and consequential orders as may be necessary to provide for matters including the taking order of the rights and liabilities of any property rested in the Gram Panchayat, Panchayat Samiti, Zila Parishad, as the case may be, and of the staff which might have been transferred to the Panchayat.(2)The Government may, by notification in the official Gazette, amend or add any work, programme or scheme assigned to a Gram Panchayat, Panchayat Samiti or Zila Parishad under this Act. On the issue of such notification, the relevant Panchayat- functions list shall be deemed to have been amended accordingly. Every such notification shall be placed before the Legislative Assembly.
