(A)Functions of Panchayat Samiti. -Subject to such conditions as may be prescribed by the Government from time to time, as far as in keeping with the Panchayat Samiti Fund, the Panchayat Samiti shall perform in its area the functions enumerated as follows :-(i)It shall make schemes for its balanced uplift and for ensuring their implementation in the following fields :-(a)Integrated rural development;(b)Integrated agriculture development;(c)Integrated social forestry;(d)Integrated animal husbandry and pisciculture;(e)Integrated health and sanitation;(f)Integrated education and adult education;(g)Integrated cooperative;(h)Integrated village and cottage industry;(i)Integrated welfare (women, children, weaker section the disabled and destitute);(j)Integrated employment programme;(k)Integrated recreation and sports;(l)Integrated road and building construction;(m)Integrated minor irrigation.(ii)General Work -(a)Preparation of the Annual Plans for development of the Panchayat Samiti area and submission thereof to the Zila Parishad for inclusion in the District Plan;(b)Preparation of annual budget of the Panchayat Samiti;(c)Preparation of plans for relief work during natural calamities and their implementation;(d)Maintenance of essential statistics;(iii)Agriculture, including extension of agriculture -(a)Development and promotion of agriculture and horticulture (gardening);(b)Maintenance of Agricultural Seed farms and Horticultural Nurseries;(c)Storage and distribution of insecticides and pesticides;(d)Encouraging dry farming and marketing of vegetables, frutis and flowers;(e)Management of activities regarding training to farmers and their extension;(f)Integrated management of waste lands;(g)Development and maintenance of grazing grounds and preparation of integrated plans for prevention of their unauthorized alienation and use, and supervision of the affairs of Gram Panchayats.(iv)Assistance to the Government and the Zila Parishad in land development, land reclamation and land conservation.(v)Development of minor irrigation, water management and water shed as well as drainage of slanting water -(a)Assistance to Government and Zila Parishad in providing minor irrigation works;(b)Preparation of integrated plan for community and private minor irrigation and ensuring implementation thereof.(vi)Animal husbandry, Dairy and Poultry -(a)Maintenance of animal husbandry and veterinary services;(b)Causing execution of keeping supervision over integrated plan for improved breeding of domestic cattle, poultry and other live stock;(c)Promotion of Dairy, Poultry and Piggery etc;(d)Prevention and control of epidemics and contagious diseases.(vii)Pisciculture -(a)Integrated development of fisheries in villages;(b)Promoting marketing facilities.(viii)Social and farm forestry and minor forest produce -(a)Preparation of an integrated plan for plantation and preservation of trees on the sides of roads and other public lands under its control, and for their preservation, implementation thereof and constant supervision;(b)Integrated development and promotion of social and farm forestry and sericulture;(c)Plantation for fuel and fodder development programme and extensive publicity and propagation for environment preservation;(d)Integrated management and supervision of collection, storage, processing and marketing management of minor forest products;(ix)Khadi, village and cottage industry -(a)Aiding and encouraging development of village and cottage industries;(b)Aiding development of agricultural and commercial industries;(c)Arranging at Panchayat Samiti level agricultural and industrial exhibitions along with awareness camps, seminars and training programmes for benefit of rural areas.(x)Rural Housing -(a)Ensuring supervision and balanced development of rural housing programmes;(b)ensuring supervision and balanced distribution of building sites within its jurisdiction;(c)Ensuring maintenance of records concerning houses, sites and other private and public properties.(a)Control and prevention of water pollution;(b)Integrated provision for rural water supply schemes, their repairs and maintenance;(c)Integrated management of drinking water sources.(xii)Roads, buildings, bridges and culverts, water - ways and other means of communication -(a)Ensuring construction and maintenance of village roads, drains and bridges culverts benefiting two or more than two villages within its jurisdiction.(b)Preservation of buildings under its control or those transferred by the Government or any Public Authority;(c)Helping integrated development of boats, ferries and water ways.(xiii)Rural electrification -(a)Helping Gram Panchayats in providing light at public streets and other places and in its maintenance;(b)Helping rural electrification.(xiv)Non - conventional sources of energy -(a)Endeavouring for integrated promotion and development of non - conventional energy schemes;(b)Development and extension of community non - conventional energy sources including bio - gas plants;(c)Extensive publicity and circulation of improved ovens and other programmes of energy sources.(xi)Drinking water facility -(a)Preparation of plans for full employment and creation of productive assets et al and taking action with respect to their implementation;(b)Cooperation in effective implementation and monitoring.(xvi)education including Primary and Secondary Schools -(a)Development of infrastructure for primary, secondary and high school education.(b)Taking necessary steps relating to education - guarantee after preparing a plan therefore.(xvii)Adult and non formal education -(a)Execution of integrated plan for hike in adult literacy.(xviii)Technical training and professional education.(a)Encouraging village arts and artisans.(xix)Helping libraries for their development.(xx)Sports and cultural activities -(a)Encouraging sports and cultural activities and assistance to establishment of village - clubs;(b)Arranging for cultural seminars at Panchayat Samiti level.(xxi)Hygiene and Sanitation -(a)Helping and guiding Gram Panchayats by making an integrated plan for encouraging village sanitation, for cleanliness of public streets, ponds, wells and roads, for construction and maintenance of public lavatories, for management and control of bathing and washing ghats, for vaccination, for prevention and control of epidemics, for(xv)Poverty alleviation programme - preservation and operation of burning and burial grounds, for disposal of unclaimed corpses and carcasses, for preventive measures against stray animals.(xxii)Welfare of weaker sections, particularly scheduled castes and scheduled tribes -(a)Preparation of an integrated plan and ensuring implementation thereof in respect of specific programmes for scheduled castes, scheduled tribes and weaker sections of the society;(b)Preparation of an integrated plan and ensuring implementation thereof, in respect of programmes against exploitation of and injustice to weaker sections of the society;(c)Ensuring strict compliance of directions and orders issued regarding prevention of untouchability.(xxiii)Health and family welfare -(a)Integrated extension of health and family welfare programmes;(b)Integrated measures for prevention and control of mal nutrition;(c)Carrying out of extensive programmes for encouraging small family norm.(xxiv)Social welfare and social security including women's welfare -(a)Preparation and implementation of an integrated plan for welfare of the people mentally and physically retarded;(b)Helping Gram Panchayats in providing pension to the old, the disabled and the destitute;(c)Management of an specific integrated programme for social development of women and children.(xxv)Preservation and maintenance of community assets -(a)Specific provision for community assets created by the Government, local authority and other agencies and ensuring measures for their proper use;(b)Awarding incentive amounts to the Gram Panchayats successful in this regard with the object of encouraging people's participation in this behalf.(xxvi)Public distribution system -(a)Ensuring distribution of essential commodities as per rules and ensuring identification and evaluation of persons living below the poverty line, constantly in this regard;(b)Constant supervision for making the Public Distribution System efficient and transparent.(xxvii)Supervision of Child Development Programme and helping and guiding Gram Panchayats in this programme and preparing a programme for integrated development and getting the same implemented.(xxviii)Enlarging cooperative activities -(a)Management of an integrated programme as to cooperative based agriculture, dairy, pisciculture and forestation & environment programmes;(b)Preparing an integrated plan for encouraging cooperative based -handicraft, handloom, Tasar, lac and Malwari production and cause its implementation;(c)to help developing a cooperative marketing system.(xxix)To encourage the common people to savings and to help the Gram Panchayat develop a group saving scheme.(xxx)Help to Gram Panchayats for Organising self - help groups and for activating the villagers towards a self dependant village.(xxxi)Maintenance of records of birth, death, marriage etc. and arousing awareness in people for registration of births and deaths and helping Gram Panchayats in this behalf.(xxxii)Others -(a)Substantial provision to deal with an unforeseen situation or natural calamity;(b)Casual medical aid to the poorest and help to Gram Panchayats in arranging cremation of the destitute.(c)Cooperation in affairs of national interest such as cooperating in census, collection of desirable information;(d)Preparation of annual plans for economic growth and social justice of the district and ensuring implementation of such plans by the Panchayats;(e)Preparation of annual plan respecting the plans entrusted to it by any law as well as respecting the plans entrusted to it by the Central Government or the State Government.(f)Coordination, evaluation, persuasion of activities of the Gram Panchayats and to guide them;(g)Ensuring thorough supervision, coordination and integration of the plans prepared by the Gram Panchayats.(h)Ensuring implementation of the plans entrusted to it by any law as well as of the plans entrusted to it by the Central Government or the State Government;(i)Ensuring execution of functions, programmes, plans and projects transferred or delegated to it by the Central Government or the State Government;(j)Re-allocation of the funds made available by the Central or State Government in respect of the functions, programmes, plans and projects transferred or delegated to it by them, to the Gram Panchayats according to the criteria fixed by the Central or State Government;(k)To coordinate and forward to the Zila Parishad the resolutions for grants for some specific purpose received from the Gram Panchayats;(l)Ensuring execution of such plans, such projects and such other works as belong to two or more Gram Panchayats jointly;(m)To make all out efforts to have resources by exercise of the powers endowed to it by any law or by the Central or State Government;(n)To advise the Zila Parishad about activities related with development, preservation of environment, social forestry, family welfare and welfare of weaker sections, destitute, women, youths and children;(o)The Panchayat Samitis shall control and supervise the administration within their jurisdiction; and the functions conferred on and the plans entrusted to the Blocks by the State Government shall be executed under supervision, guidance and control of the Panchayat Samitis according to such directions as the State Government may from time to time give;(p)To take all necessary measures, in exercise of the powers endowed to it by any law or by the Central or State Government, for raising resources;(q)To exercise such other powers and to discharge such other functions as may from time to time be conferred on or entrusted to it by the State Government;(r)Maintenance of essential statistics;(s)To take up regional plans and development plans for basic amenities within the Panchayat Samiti;(t)Preparation of plans for basic civil amenities and their management;(u)Implementation, execution and supervision of the schemes and construction works within Gram Panchayats;(v)Control and persuation of the specific plans prepared for the beneficiaries;(w)Rise voluntary labour and community - ownership sense pertaining to community work;(x)Ensuring execution of schemes, projects and programmes entrusted by the Central or State Government or the Zila Parishad or the Panchayat Samiti;(y)Control over the personnel posted within the Gram Panchayat area;(z)Letting of minor water bodies for pisciculture and other commercial purposes.(B)Additional powers of Panchayat Samiti in scheduled area:-Without prejudice to the generality of the powers endowed by this Act, a Panchayat Samiti in any of the scheduled areas shall have the following powers :-
