(1)The Director may, by general or special order, specify from time to time, the role of Panchayat [Taluka Panchayat] [Inserted by the Amendment Act 8 of 1999.] and Zilla Panchayat in respect of the programmes, Schemes and activities related to the functions specified in [Schedules I, IA and II] [Substituted by the Amendment Act 8 of 1999.] in order to ensure properly coordinated and effective implementation of such programmes, schemes and activities.
