173. Power, duties and functions of district panchayats.
(1)[***] [Omitted by Act 13 of 1999.]. It shall be the duty of the district panchayats to meet the requirements of the district panchayat area in respect of the matters enumerated in the Fifth Schedule.(2)[ subject to the other provisions of this Act and the directions of the Government, the District Panchayat shall have exclusive power to administer the matters enumerated to the Fifth Schedule and to prepare and implement the schemes in the subjects specified therein, for economic development and social justice.] [Substituted by Act 13 of 1999.](2)Subject to the other provisions of this Act and the directions of the Government, the district panchayat shall have exclusive power to administer the matters enumerated in the Fifth Schedule.(3)the Government shall, subject to availability of resources provide necessary financial, technical and other assistance to the district panchayat to enable them to discharge their functions.(4)All grants-in-aid sanctioned by the Government in respect of the matters enumerated in the Fifth Schedule shall be distributed through the district panchayat concerned.(5)The Government shall, as soon as may be, after the commencement of this Act, transfer to the district panchayats all the institutions, projects and buildings and other properties and assets and liabilities connected with the matters referred to in the Fifth Schedule. [and every Institutions so transferred shall be in the name of that district panchayat and shall be known accordingly] [Added by Act 13 of 1999.](6)[ the district Panchayat shall administer the institutions and schemes, transferred to it, subject to the guidelines and technical assistance of the Government and in accordance with the State and National policies.(7)The district Panchayat shall have no power to sell, transfer, alienate or pledge the properties transferred to it.] [Inserted by Act 13 of 1999.]
