Section 23 in Uttarakhand Panchayati Raj Act, 2016
23. Other Functions of Gram Panchayat.
- Subject to such conditions as may be specified by the State Government, from time to time a Gram Panchayat shall perform the following functions; namely :-(i)Agriculture including extension of agricultural :(a)Promotion and Development of agriculture and horticulture;(a)Development of wastelands and grazing lands and preventing their unauthorized alienation and use,(ii)Land development, land reform implementation, land consolidation and soil conservation :(a)Assisting the Government and other agencies in land development, land reform and soil conservation;(b)Assisting in land consolidation;(iii)Minor irrigation, water management and watershed development :(a)Managing and assisting in water distribution from minor irrigation projects;(b)Construction, repair and maintenance of minor irrigation projects, regulation of supply of water for irrigation purpose;(iv)Animal husbandry, dairy industry and poultry farming:(a)Improving breed of cattle, poultry and other live-stock;(b)Promotion of dairy industry and poultry farming, piggery etc.(v)Fisheries :Development of fisheries in the villages;(vi)Social and farm forestry :(a)Planting and preserving trees on the sides of roads and public land;(b)Development and promotion of social and farm forestry and sericulture;(vii)Minor forest product :Promotion and development of minor forest product;(viii)Small industries :(a)Assisting the development of small industry;(b)Promotion of local trades;(ix)Cottage and village industry :(a)Assisting in the development of agricultural and commercial industry;(b)Promotion of cottage, industry;(x)Rural housing :(a)Implementation of rural housing programmes;(b)Distribution of house sites and maintenance of records relating to them;(xi)Drinking water : Construction, repair and maintenance of public wells, tanks and ponds for supply of water for drinking, washing, bathing purposes and regulation of sources of water supply for drinking purposes.(xii)Fuel and fodder land :(a)Development of bamboo and plants relating to fuel and fodder land;(b)Control on irregular transfer of fodder land.(xiii)Roads, culverts, bridges, ferrypiers, water-ways and other means of communication :(a)Consturction and maintenance of village roads, bridges, ferrypiers and culverts;(b)Maintenance of water-ways;(c)Removal of encroachment on public places.(xiv)Rural electrification :Provisions for maintenance of lighting of public street and other places.(xv)Non-conventional energy source :Promotion and development of programmes of non- conventional energy source and its maintenance in village.(xvi)Poverty alleviation programmes :Promotion and implementation of poverty alleviation programmes.(xvii)Education including primary and secondary schools;Public awareness about education.(xviii)Technical training and vocational educaton :Promotion of rural art artisans.(xix)Adult and informal education :promotion of adult literacy.(xx)Library :Establishment and maintenance of libraries and reading rooms.(xxi)Sports and cultural affairs :(a)Promotion of social and cultural activities;(b)Organising cultural seminars on different festivals;(c)Establishment and maintenance of rural clubs for sports.(xxii)Markets and fairs :Regulation of melas, markets and hats in Panchayat areas.(xxiii)Medical and sanitation :(a)Promoting rural sanitation;(b)Prevention against epidemics;(c)Programmes of human and animal vaccination;(d)Preventive actions against stray cattle and live-stock;(e)Registering birth, death and marriage.(xxiv)Promotion and implementation of family welfare programmes.(xxv)economic development and child development:Preparation of plan for economic development of the area of the Gram Panchayat.(xxvi)Maternity and child development :(a)Participation in the implementation of women and child welfare programmes at Gram Panchayat level;(b)Promoting child health and nutrition programmes.(xxvii)[ Social welfare including welfare of the handicapped and mentally retarded: [Substituted by Uttarakhand Act No. 10 of 2019.](a)Assisting in old-age and widow pension schemes;(b)Participation in the social welfare programmes including welfare of the handicapped and the mentally retarded.](xxviii)Welfare of the weaker sections and in particular of the Scheduled Castes and Scheduled Tribes :(a)Participation in the implementation of the specific programmes for the Scheduled Castes and the Scheduled Tribes and other weaker sections of the society;(b)Preparation and implementation of schemes for social justice.(xxix)Public Distribution system :(a)Promotion of public awareness with regard to the distribution of essential commodities;(b)Monitoring the public distribution system.(xxx)Maintenance of community assets preservation and maintenance of community assets.
