Section 108 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
108. Powers and functions of Panchayat Samiti.
(1)Subject to the provisions of the Act, and the rules made by the State Government thereunder, every Panchayat Samiti-(a)(i)shall prepare an overall plan of works and development schemes to be undertaken in the Block for enabling the Zilla Parishad to prepare its development plans;(ii)shall prepare a plan of works and development schemes to be undertaken from block grants with a view to utilizing local resources in the Block to the maximum possible extent;(b)shall sanction, execute, supervise or administer any works or development schemes from block grants, and for this purpose incur expenditure therefrom;(c)shall exercise powers and perform functions in respect of matters, concerning block grants, which by or under this Act are not expressly conferred on its Chairman, Deputy Chairman or any officer or servant of the Parishad working in the block;(d)shall execute, maintain, supervise and administer the works and development schemes of the Zilla Panshad;(e)shall perform such functions of the Zilla Parishad within the Block as are delegated to it by or on behalf of the Zilla Parishad;(f)may recommend for the consideration of the Zilla Parishad any works or development schemes which should be undertaken by the Zilla Parishad in the Block, and indicate the extent to which local resources are likely to be obtained in such works or schemes;(g)[may, subject to any instructions or directions given or issued under sub-section (1) of section 261,] [This portion was substituted for the word 'may' by Maharashtra 35 of 1963, Section 47(1)(a).] revise, or modify any decision taken by the Chairman or Deputy Chairman, Block Development Officer or any officer or servant working in the Block;(h)[* * * * *] [Clause (h) was deleted by Maharashtra 35 of 1963, Section 47(1)(b)](i)shall forward every quarter to the Zilla Parishad a summary of the proceedings of its meetings; and(j)shall exercise general supervision and control over the work of the Block Development Officer in connection with the functions and duties vested in it.(2)A Panchayat Samiti may propose to the Zilla Parishad [* * *] [ The words 'an Increase in the rate of cess of land revenue levied in the Block not exceeding the limit specified in sections 144, 151 or 152 or' were deleted by Maharashtra 35 of 1963, Section 47(2).] an increase in a tax or fee levied in the block and any such increase in the [* * * *] [The words 'local cess or' were deleted by Maharashtra 35 of 1963, Section 47(2).] tax or fee shall be utilized in the Block, for the purpose or purposes indicated in the proposal.
