Section 50(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Subject to the provisions of this Act and the rules made thereunder, and subject to general or special orders, as may be issued by the State Government, from time to time, it shall he the duty of a Janpad Panchayat, so far as the Janpad Panchayat funds allows to make reasonable provision in the Block for the following matters,-(a)Integrated Rural Development, Agriculture, Social Forestry, Animal Husbandry and Fisheries, Health and Sanitation, Adult Education, Communication and Public Works, Co-operation, Cottage Industries, Welfare of Women, youth and children, welfare of disabled and the destitutes and welfare of backward classes, family planing and sports and rural employment programmes;(b)provision of emergency relief in cases of distress caused by fires, Hoods, drought, earthquake, scarcity, locust swarms, epidemics and other natural calamities;(c)arrangement in connection with local pilgrimage and festivals;(d)management of public ferries;(e)management of public markets, public melas and exhibitions; and(f)any other function with the approval of the State Government or Zila Panchayat.[(1 A) Subject to the provisions of this Act and rules made thereunder and subject lo Policy, directions, instructions, general or special orders as may be issued by the State Government from time to time, it shall be the duty of the Janpad Panchayat to,-(i)prepare the annual plan in respect of the schemes of economic development and social justice entrusted to it by the Act and those assigned to it by the State Government or the Zila Panchayat and submission thereof to Zila Panchayat within the prescribed time for integration with the District Panchayat Plan;(ii)consider and consolidate the annual plan in respect of the scheme of economic development and social justice of all Gram Panchayats-and the Janpad Panchayats and submission of the consolidated plan to Zila Panchayat;(iii)prepare plan of works and development schemes to be undertaken from Janpad Panchayat Fund;(iv)undertake regional planning and infrastructural development within the Janpad Panchayat;(v)sanction, supervise, monitor and manage the works of development schemes from Janpad Panchayat Funds and for this purpose incur expenditure therefrom;(vi)ensure the execution of schemes, works, projects entrusted to it by any law and those assigned to it by the Central or State Government or Zila Panchayat;(vii)implement, execute, supervise, monitor and manage works, schemes programmes and projects through Gram Panchayats or through executing agencies, transferred by the State Government to Panchayats;(viii)recommend for the consideration of Zila Panchayat any works or development schemes which could be taken up by the Zila Panchayat in the block, and indicate the extent to which local resources are likely to be available in such works or schemes;(ix)co-ordinate and guide the Gram Panchayats within the block;(x)secure the execution of plans, projects, schemes or other works common to two or more Gram Panchayats in the block;(xi)reallocate to Gram Panchayat funds made available by Central or State Government or the Zila Panchayat pertaining to the transferred schemes, works and projects as per the norms fixed by the Central or State Government or the Zila Panchayat, as the case may be;(xii)take all necessary measures to mobilise resources by exercising the powers entrusted to it by any law or the Central or the State Government;(xiii)exercise and perform such other powers and functions as the State Government may entrust to it.]
