- Subject to such conditions as may be prescribed, a Gram Panchayat shall, as far as possible within the limits of the fund at its disposal, provide within the area under its jurisdiction for -(a)sanitation, conservancy and drainage and the prevention of public nuisances;(b)curative and preventive measures in respect of malaria or an epidemic;(c)vaccination and inoculation;(d)supply of drinking water and the cleansing and disinfecting the sources of supply and storage of water;(e)the maintenance, repair and construction of public streets and protection thereof;(f)the removal of encroachments on public streets or public places;(g)the protection and repair of buildings or other property vested in it;(h)the management and care of public tanks, subject to the provisions of the Bengal Tanks Improvement Act, 1939, common grazing grounds, burning ghats and public graveyards for the common benefit of the people;(i)the supply of any local information which the District Magistrate or the District Board or the Anchal Panchayat within the local limits of whose jurisdiction the Gram Panchayat is situate, may require;(j)the registration of births and deaths within the local limits of the jurisdiction of the Gram Panchayat under the provisions of the Bengal Births and Deaths Registration Act, 1873, if required to do so by the District Magistrate;(k)organising voluntary labour for community works and works for the uplift of its area;[* * * * *] [Clause (l) omitted by W.B. Act 27 of 1965.]
