(1)Subject to the provisions of this Act, the Gram Sabha shall undertake all activities for the welfare of the village community and the members thereof and do all other things incidental thereto.(2)In particular, and without prejudice to the generality of the foregoing power, the Gram Sabha may,-(a)set apart lands for community purposes;(b)carry out improvements to land;(c)carry out measures for the improvement of the methods of cultivation and the reclamation of waste lands;(d)consolidate the lands in the Gramdan village by exchange of land or otherwise;(e)prepare and maintain village records, including a register giving detail of the lands in the possession of persons under the Gram Sabha;(f)undertake any agricultural or non-agricultural enterprise in the interest of the residents of the Gramdan village;(g)grant loans to the members of the Gram Sabha for any purpose, whether agricultural or otherwise;(h)extend such help as it considers feasible to person suffering from old age, disability, or infirmity or to orphans of the village;(i)raise a peace force or "shanti dal" for the maintenance of peace in the village or in the contiguous locality;(j)prepare and implement schemes for self sufficiency in food and other necessities of life in the village or in the contiguous locality and to secure for that purpose the co-operation and assistance of the Government or other agencies;(k)prepare and implement schemes for the overall development of the village industries, including Khadi. Cattle Breeding, etc.(l)take steps for the removal of unemployment in the village;(m)raise voluntary contributions from the village for community purposes;(n)maintain the accounts of the Gram Nidhi;(o)prepare and implement schemes for housing, education and medical relief for the village community under its charge;(p)encourage conciliation in respect of private debts of its members; and(q)perform such other functions as it may be authorised by the State Government by notification in the Official Gazette to perform.[Chapter VI [Inserted by Rajasthan Act 19 of 1984 [12-7-1984].] Gram Nidhi
