- Subject to such conditions as may be prescribed, it shall be the duty of every Gram Panchayat, so far as its funds may allow, to make reasonable provisions with in the area under its jurisdiction for-(a)Sanitation, conservancy and the prevention of public nuisances;(b)curative and preventive measure in respect of malaria, small pox, cholera or any other epidemic diseases ;(c)supply of drinking water and the cleaning of public streets and protection thereof ;(d)the maintenance, repair and construction of public streets and protection thereof ;(e)the removal of encroachments of public streets or public places ;(f)the protection and repair of buildings and other property vested in it ;(g)the management and care of public tanks, common grazing grounds, burning ghats and public graveyards ;(h)the supply of any local information which the District Magistrate, the Zilla Parishad, the Panchayat Samity or the Sub-Divisional Officer, within the local limits of whose jurisdiction the Gram Panchayat is situated, may require ;(i)organising voluntary labour for community works for the upliftment of its area ;(j)the control and administration of the Gram Panchayat Fund establishment under this Act ;(k)the imposition, assessment and collection of the taxes, rates or fees leviable under this Act ; and(l)the performance of such functions as may be transferred to it under Section 31 of the Cattle Trespass Act, 1871.
