(1)Subject to any general or special directions of the State Government,a Zilla Panchayat shall have power in respect of :-(a)regulating meals or hats within its local limits;(b)construction and maintenance of Panchayat Ghars, Dharamsalas and rest houses;(c)construction, repair and maintenance of such small irrigation projects of such class or types thereof, as may be specified by the State Government by general or special order in this behalf, and regulating of supply of water there from for irrigation purposes;(d)regulating supply of water for irrigation or drinking water supply schemes constructed by the Government and entrusted to it for maintenance and repairs;(e)regulating maintaining and developing of lands vested in it by the State Government as may be specified for promotion of social forestry and environmental conservation and maintaining and regulating of such forests;(f)organising plantation programme in the public land, road sides and such other places as may be specified for promotion of social forestry and environmental conservation and maintaining and regulating of such forests;(g)establishing and maintaining primary schools and organizing adult education centres;(h)establishing health centers and maternity and child welfare centres;(i)managing or maintaining any works of public utility and adopting measures for the relief of distress;(j)preparing plans for all round development of the district after obtaining previous approval of the State Government and with such technical assistance as may be made available by the State Government(k)co-ordinating and integrating the development plans and schemes prepared by Gram Panchayat within its jurisdiction;(l)fulfilling any other obligation imposed by or under this Act or by any other law for the time being in fore or by general or special order or the State Government in this behalf;
