180. Entrustment of schemes to panchayats for implementation.
(1)(a)Notwithstanding anything contained in any law for the time being in force, the State Government may subject to such conditions as it may think fit to impose entrust by an order published in the Official Gazette to a district panchayat implementation of such schemes of economic development and social justice as it thinks fit:Provided that no scheme shall be so entrusted unless-(i)it is competent to the State Government to implement the scheme in exercise of its executive power, and(ii)the scheme appears to the State Government to be pertaining to the district.(b)Where the State Government entrusts a scheme under clause (a) to a district panchayat, it shall allot to the district panchayat such fund and personnel as may be necessary to enable the district panchayat to implement the scheme.(2)Without prejudice the generality of the provisions of sub-section (1) the State Government may entrust to a district panchayat scheme for economic development and social justice in relation to the following matters, namely:-(1)Agriculture, including agricultural extension.(2)Land Improvement, implementation of land reforms, land consolidation and soil conservation.(3)Minor irrigation, water management and watershed development.(4)Animal husbandry dairying and poultry.(5)Fisheries.(6)Social forestry and farm forestry.(7)Minor forest produce.(8)Small scale industries, including food processing industries.(9)Khadi, village and cottage industries.(10)Rural housing.(11)Drinking water.(12)Fuel and fodder.(13)Roads, culverts, bridges, ferries, waterways and other means of communication.(14)Rural electrification, including distribution of electricity.(15)Non-conventional energy sources.(16)Poverty alleviation programme.(17)Education including primary and secondary schools.(18)Technical training and vocational education.(19)Adult and non-formal education.(20)Libraries.(21)Cultural activities.(22)Markets and fairs.(23)Health and sanitation, including hospitals, primary health centres and dispensaries.(24)Family' welfare.(25)Women and child development.(26)Social welfare, including welfare of the handicapped and mentally retarded.(27)Welfare of the weaker sections, and in particular of the Scheduled Castes and the Scheduled Tribes.(28)Public distribution system.(29)Maintenance of community assets.(3)The district panchayat shall if the State Government so directs, and may with the previous approval of the State Government, entrust to a taluka panchayat subordinate to it any scheme entrusted to it under sub-section (1) and (2) and allot to such panchayat such fund and personnel as may be necessary to enable the panchayat to implement the scheme so entrusted.(4)The matters in respect of which the scheme is entrusted to the district panchayat under sub-section (1) for (2) or to a taluka panchayat under sub-section (3) shall be deemed to be included in the relevant Panchayat Functions List.
