Section 13(2) in The M.P. Gram Sabha (Procedure of Meeting of the Committees, Conduct of Business and Allied Matters) Rules, 2005
(2)Gram Vikas Samiti :(a)All matters of village development connected with all rural development programmes, planning, budget, account, taxation and other financial matters and subjects not converted by the functions allotted to Gram Nirman Samiti;(b)Matters connected with public estate such as land, forest, water resources, mineral resources and environment and encroachment thereon;(c)Matters connected with agriculture, animal husbandry, co-operation, reclamation, including soil conservation and contour bunding and fisheries, compost manuring, seed distribution and other matters connected with the development of agriculture and livestock;(d)Matters connected with the public health such as inoculation, measure for prevention of diseases, family planning, pulse, polio, supervision of primary health centres and dispensaries in the Gram Sabha Area, cleanliness, water supply and drainage etc.;(e)All works relating to village safety such as safety of life and property, relief of distress caused by flood, drought, earthquake etc.;(f)Matters connected with infrastructure such as rural roads, communication, rural housing, public building and works and energy etc.;(g)All matters relating to primary education and literacy;(h)All matters related to removal of untouchability, welfare of Scheduled Castes, Scheduled Tribes and Other Backward Classes. Removal of social evils like dowry and welfare of disabled, old and destitute, women and child welfare; and(i)All other matters which may be assigned to Gram Vikas Samiti by the Gram Sabha.
