(1)The Government may by notification and subject to such conditions as may be specified therein-(a)Transfer to any Gaon Panchayat the management and maintenance of a forest situated in the Panchayat area.(b)Make over to the Gaon Panchayat the management of waste lands, pasture lands or vacant lands belonging to the Government situated within the Panchayat area.(c)Provided that when any transfer of the management and maintenance of a forest is made under clause (a) the Government shall direct that any amount required for such management and maintenance or an a adequate portion of income from such forest be placed as the disposal of the Gaon Panchayat.
