Section 47(1) in The Bihar Panchayat Raj Act, 2006
(1)Subject to such conditions as may be prescribed by the Government from time to time, the Panchayat Samiti shall undertake the following(i)Preparation of annual plans in respect of the schemes entrusted to it by virtue of this Act and those assigned to it by the Government or the Zila Parishad and submission thereof to the Zila Parishad within the prescribed time for integration with the district plan;(ii)Consideration and consolidation of annual plans of all Gram Panchayats in the Samiti and submission of the consolidated plan to the Zila Parishad-,(iii)Preparation of annual budget of the Panchayat Samiti and submission of consolidated plan to the Zila Parishad-,(iv)Performing such functions and executing such works as may be entrusted to it by the Government or the Zila Parishad;(v)Providing relief to victims of natural calamities.
