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State of Assam - Section

Section 19 in Assam Panchayat Act, 1994

19. Function of Gaon Panchayat.

- Subject to such condition as may be specified by the Government from time to time, the Gaon Panchayat shall perform the functions specified below -I. General Function
(1)Preparation of Annual Plans for the development of the Gaon Panchayat area.
(2)Preparation of Annual budget of Gaon Panchayat.
(3)Mobilization of relief's in natural calamities.
(4)Removal of encroachments on public properties.
(5)Organizing voluntary labors and contribution for community works.
(6)Maintenance of essential statistics of villages.II. Agriculture Including Agriculture Extension
(1)Identification and implementation of various Agricultural Schemes amounting not exceeding rupees fifty thousand for agricultural development in the Gaon Panchayat Area with technical assistance from Agriculture, Co-operation, Irrigation and other concerned departments.
(2)Development of waste lands.
(3)Development and maintenance of village grazing lands and preventing unauthorized alienation and use.III. Animal Husbandry, Dairy Development and Poultry:
(1)Improvement of breed of cattle, poultry and other livestock.
(2)Promotion of dairy farming, poultry and pig grey.
(3)Grassland development.IV. Fisheries:
(1)Development of fisheries in the villages.V. Social and Farm Forestry/minor Forest Produce Fuel and Fodder:
(1)Planning and preservation of trees on the sides of roads and other public land under its control.
(2)Plantation of firewood trees and fodder development.
(3)Promotion of farm forestry.
(4)Development of social forestry.VI. Khadi, Village and Cottage Industries :
(1)Promotion of rural and cottage industries.
(2)Organization of awareness camps, seminar and training programme, agricultural and industrial exhibition for the benefit of the rural people.VII. Rural Housing :
(1)Distribution of house sites within its jurisdiction.
(2)Maintenance of records relating to the houses, site and other private/public properties.VIII. Drinking Water:
(1)Construction, repairs and maintenance of drinking water wells, tanks and ponds and tube wells.
(2)Prevention and control of water pollution.
(3)Maintenance of rural water supply scheme.IX. Roads, Buildings, Culverts, Bridges, Ferries, Waterways and other Means of Communication
(1)Construction and maintenance of village roads, drains and culverts.
(2)Maintenance of buildings under its control or transferred to it by the Government or any public authority.
(3)Maintenance of boats, ferries water ways.X. Rural Electrification:
(1)Including and identification of locality for distribution of electricity, providing for and maintenance of lighting of public streets and other places.XI. Non.Conventional Energy Sources:
(1)Promotion and development of Non-conventional energy sources.
(2)Maintenance of Community Non-Conventional Energy device, including bio-gas plants.
(3)Propagation of improved chulhas and other efficient energy devices.XII. Proverty Alleviation Programme:
(1)Promotion of public awareness and participation in implementation of proverty alleviation programme for fuller employment and creation of productive assets for the community.
(2)Selection of beneficiaries under various programmes including IRDP through Gaon Sabha.
(3)Participation in effective implementation of various schemes and monitoring thereof.XIII. Education Including Primary Schools :
(1)Promotion of public awareness and participation in Primary and Secondary Education.
(2)Ensuring full enrolment and attendance in Primary Schools and its engagement including the attendance of the Primary School teachers.XIV. Adult and Non-Formal Education
(1)Promotion of Adult Literacy.XV. Libraries
(1)Organization of village library and reading rooms.XVI. Cultural Activities:
(1)Promotion of social and cultural activities.XVII. Markets and Fairs:
(1)Regulation of fairs including Cattle Fairs and Festivals.XVIII. Rural Sanitation:
(1)Maintenance of general Sanitation cremation and burial grounds.
(2)Clearing of public roads, drains, tanks ponds, wells and other public places.
(3)Maintenance and regulation of buning and burial grounds.
(4)Construction and maintenance of public la-trines.
(5)Disposal of unclaimed corposes and carcasses.
(6)Management and control of washing and bathing ghats.XIX. Public Health and Family Welfare
(1)Implementation of family welfare Programme.
(2)Prevention and Remedial measures against epidemics.
(3)Regulation of sale of meat fish and other perishable food articles.
(4)Participation in programmes of human and animal vaccination.
(5)Licensing of eating and entertainment establishment.
(6)Destruction of stray dogs.
(7)Regulation of curing, tanning and dyeing of skins and hides.
(8)Regulation of offensive and dangerous trades.
(9)Issue of birth and death certificate within the jurisdiction of Gaon Panchayat.XX. Women and Child Development
(1)Participation in the implementation of women and child welfare programme.
(2)Promotion of school Health and nutrition Programme.XXI. Social Welfare Including Welfare of handicapped and Mentallyre-Tarded.
(1)Participation in the implementation of the social welfare programme, including welfare of the handicapped, mentally retarded and destitutes and distribution of foodstuff on Social Welfare programme.
(2)Selection of beneficiaries and Monitoring of the old age and widows pension Scheme.XXII. Welfare of the Weaker Sections and in Particular the Scheduled Castes and Scheduled Tribes.
(1)Promotion of public awareness with regard to welfare of Scheduled Caste and Scheduled Tribes and other weaker sections.
(2)Participation in the implementation of the specific programmes for the welfare of the weaker section.XXIII. Public Distribution System
(1)Promotion of public awareness with regard to the distribution of essential commodities.
(2)Monitoring the public distribution system including keep in sharp vigilance to ensure full and equitable distribution of essential commodities allotted by the State Government.XXIV. Maintenance of Community Assets.
(1)Maintenance of Community Assets.
(2)Preservation and maintenance of other Community assets.XXV. Construction and Maintenance of Dharamsalas and Similar Institutions.XXVI. Construction and Maintenance of Cattle Sheds Pounds and Carts Stands.XXVII. Maintenance of Public Parks and Play Grounds.XXVIII. Construction and Maintenance of Salughter Houses.XXIX. Maintenance and Regulation of Manure.XXX. Such Other Functions as May be Entrusted From Time to Time by Order of the Government in the Department of Panchayat and Rural Development.