(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
