(1)The State Government may, by notification and subject to such conditions as may be specified thereunder, assign to the Gram Panchayat such other functions which may be deemed fit and proper for proper control, management and administration of the Gram Panchayats.(2)The State Government shall from time to time allot to the Gram Panchayat such funds or place at the disposal of the Gram Panchayat such sources of income as it may deem proper and sufficient for proper discharge of functions to be entrusted under sub-section (1).
