(1)Subject to rules made by the State Government in this behalf, an Anchal Panchayat shall be responsible for -(a)the control and administration of the Anchal Panchayat Fund established under this Act;(b)the imposition, assessment and collection of the taxes, rates, tolls or fees leviable under this Act;(c)the maintenance and control of dafadars and chowkidars within its jurisdiction and securing the due performance by the dafadars and chowkidars of the duties imposed on them under this Act; [* *] [Word 'and' omitted by W.B. Act 27 of 1965.](d)the proper constitution and administration of the Nyaya Panchayat established [under this Act; and] [Words substituted for the words 'under this Act.' by W.B. Act 27 of 1965.](e)[ the performance of such functions as may be transferred to it under section 31 of the Cattle-trespass Act, 1871.] [Clause (e) inserted by W.B. Act 27 of 1965.](2)The Anchal Panchayat may also perform such other duties as may be assigned to it by the State Government.
