Section 24 in The Darjeeling Gorkha Hill Council Act, 1988
24. Matters to be under the control and administration of the General Council. -
Subject to the provisions of this Act and any other law for the time being in force and any general or special direction of the Government, the General Council shall have executive powers in the hill areas in relation to-(i)the allotment, occupation or use, or setting apart, of land other than any land which is a reserved forest, for the purpose of agriculture or grazing, or for residential or other non-agricultural purposes, or for any other purpose likely to promote the interest of the inhabitants of any village, locality or town. Such allotment, occupation or use, or setting apart, of land shall be subject to the provisions of the West Bengal Land Reforms Act, 1955 and the rules made thereunder;(ii)the management of any forest, not being a reserved forest.Explanation. - "Reserved forest" shall mean a reserved forest as constituted under the Indian Forest Act, 1927;(iii)the use of any canal or watercourse for the purpose of agriculture;(iv)agriculture;(v)public health and sanitation [, family welfare,] [Words inserted by W.B. Act 3 of 1994.] hospitals and dispensaries;(vi)tourism;(vii)vocational training;(viii)[ public works;] [Clauses (viii) and (ix) substituted by W.B. Act 3 of 1994.](ix)[ roads except national highways and State highways;] [Clauses (viii) and (ix) substituted by W.B. Act 3 of 1994.](x)transport and development of transport;(xi)management of burials and burial grounds, cremations and cremation grounds;(xii)preservation, protection and improvement of livestock and prevention of animal diseases, veterinary training and practice;(xiii)pounds and the prevention of cattle trespass;(xiv)water, that is to say, water supplies, irrigation and canals, drainage and embankment, water storage;(xv)fisheries;(xvi)management of markets and fairs, not being already managed by municipal authorities, Panchayat Samitis or Gram Panchayats;(xvii)education-primary, secondary and higher secondary Words inserted by W.B. Act 3 of 1994.[including social, adult and mass education and non-formal education);(xviii)works, lands and buildings vested in or in the possession of the General Council;(xix)small-scale and cottage industries;(xx)[ sports and youth services;] [Clauses (xx) and (xxi) inserted by W.B. Act 3 of 1994.](xxi)[ such other matters as the Government may, by notification in the Official Gazette, place under the control and administration of the General Council.] [Clauses (xx) and (xxi) inserted by W.B. Act 3 of 1994.]
