- In addition to the duties and functions imposed on a Gaon Panchayat under the Delhi Land Reforms Act, 1954, or under any other enactment, it shall be the duty of every Gaon Panchayat, so far as its funds may allow, to make reasonable provision within its jurisdiction for -(a)framing programmes of production for the villages;(b)framing budget of requirements for supplies and finance needed for carrying out the programmes;(c)reclamation of waste land and bringing waste land under cultivation;(d)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](e)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](f)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](g)upkeep, protection and supervision of any buildings or other property which may belong to the Gaon Sabha or which may be transferred to it for management;(h)registering births, deaths and marriages;(i)removal of encroachments on public streets, public places and property vested in the Gaon Sabha;(j)regulating places for the disposal of the dead bodies of human beings and animals and of other offensive matter;(k)regulations of melas, markets and huts within its area, except those managed by the Government.(l)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](m)establishment, management and care of common grazing grounds, and land for the common benefit of the persons residing within its jurisdiction;(n)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](o)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](p)assisting the development of agriculture, commerce and industry;(q)rendering assistance in extinguishing fire and protecting life and property when fire occurs;(r)the administration of [justice] [Substituted by S. 7 of Central Act, 9 of 1959 for the words 'Civil Justice'] to the extent permitted in this Act and the election of the panches on the panel of the Circle Panchayat according to the provisions of this Act and rules made thereunder;(s)the maintenance of such records relating to cattle census, population census and other statistics may be prescribed;(t)[***] [Rep. by S. 505 Delhi Municipal Corporation Act, 1957 (66 of 1957)](u)allotment of places for storing manure;(v)fulfilling any other obligation imposed by any other law on a Gaon Sabha.
