Section 46 in Andhra Pradesh Panchayat Raj Act, 1994
46. Power of Gram Panchayat to provide for certain other matters.
- Subject to the provisions of this Act and the rules made thereunder, a Gram Panchayat may also make such provision as it thinks fit for carrying out the requirements of the village in respect of the following matters, namely:-(i)the construction and maintenance of dharmashalas, sarais and rest houses for travellers;(ii)the planting and preservation of groves and trees on the sides of roads and other public places;(iii)the promotion and development of pre-primary education, elementary education, social and health education, cottage industries and trade;(iv)the establishment and maintenance of dispensaries and the payment of subsidies to rural medical practitioners;(v)the establishment and maintenance of wireless receiving sets, play grounds, akhadas, clubs and other centres for recreation and physical culture;(vi)the laying and maintenance of parks;(vii)the establishment and maintenance of libraries and reading rooms;(viii)the provision of relief to the crippled, the destitute and the sick;(ix)the establishment and maintenance of nurseries and stores of improved seeds and agricultural implements of the production and distribution of improved seeds, pesticides and Insecticides and the holding of agricultural shows including cattle shows;(x)the propagation of improved methods of cultivation in the village including laying out of demonstration plots with a view to increasing production;(xi)the encouragement of co-operative management of lands in the village and the organisation of joint co-operative farming; and the promotion of co-operatives for the manufacture of bricks, tiles, hinges, doors, windows, rafters or other building materials as provided in the village housing project schemes sponsored by the Central Government;(xii)the establishment and maintenance of ware-houses and granaries;(xiii)the establishment and maintenance of cattle sheds;(xiv)the extension of village sites;(xv)the improvement of cattle including purchase and maintenance of stud bulls and the provision of veterinary relief;(xvi)the control of fairs, jataras and festivals;(xvii)the organisation of voluntary labour for community development works in the village;(xviii)the establishment and maintenance of maternity and child welfare centres;(xix)the organisation of watch and ward;(xx)the provision of relief against famine or other calamities;(xxi)the destruction of stray and owner-less dogs;(xxii)the preparation of statistics of unemployment;(xxiii)the opening and maintenance of public markets;(xxiv)the opening and maintenance of public slaughter houses;(xxv)the implementation of land reform measures in the village including consolidation of holdings and soil conservations;(xxvi)the setting up of organisation to promote good will and social harmony between different communities, the removal or untouchability, the provision of house sites for harijans, the eradication of corruption, the prohibition of or temperance in the consumption of intoxicating drinks or drugs which are injurious to health and the discouragement of gambling and litigation;(xxvii)other measures of public utility calculated to promote the safety, health, convenience, comfort or moral, social and material well-being of the residents of the village.
