Section 31(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)Notwithstanding anything contained in sub-section (1) and Schedule II-A, and subject to the provisions of this Act, it shall be the duty of each Block Development Council to perform the following functions : -(i)compilation of all Panchayat level plans and their timely submission to District Planning and Development Board for integration with District Plan ;(ii)preparation of all Block Level Plans and timely submission of the same to the District Planning and Development Board for integration with District Plan ;(iii)construction, maintenance and supervision of Inter-Halqa Panchayat Communication System ;(iv)administrative and technical guidance to Halqa Panchayats and review of their work ;(v)to supervise plans relating to agriculture, rural development, animal husbandry/sheep husbandry, social forestry, education and public health ;(vi)monitor such programs as may be notified by the Government from time to time, including MGNREGA, National Rural Livelihood Mission, Prime Minister Awas Yojna, Integrated Watershed Management Programme, Mid-day Meal Scheme and Integrated Child Development Services ;(vii)undertake measures for effective supervision and monitoring of various developmental programmes ; and(viii)to carry out such other functions as may be entrusted to it by the Government or by the District Planning and Development Board.
