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State of Telangana - Section

Section 156 in Telangana Panchayat Raj Act, 2018

156. Responsibilities, functions and powers of a Mandal Praja Parishad.

(1)Subject to the provisions of this Act, the administration of the Mandal shall vest in the Mandal Praja Parishad. Every Mandal Praja Parishad shall endeavour to instill among the people within its jurisdiction spirit of self help and initiative and harness their enthusiasm for raising the standard of living. It shall perform all the responsibilities and functions entrusted to it and exercise all the powers conferred on by or under this Act, and such other responsibilities, functions and powers as may be entrusted to it and conferred on it by the Government for carrying out the purposes of this Act, but it shall not perform the responsibilities and functions and exercise the powers expressly assigned by or under this Act, or any other law to its President or to the Mandal Parishad Development Officer or to the Zilla Praja Parishad or any other authority. It shall do extension and review functions at the Mandal level effectively.
(2)Every Mandal Praja Parishad shall, perform such responsibilities and functions entrusted to it and exercise such powers as may be conferred on it by rules made in this behalf, in regard to the subjects enumerated in Schedule-I and in particular in Schedule-II.
(3)Notwithstanding anything in this Act, the Mandal Praja Parishad may with the prior approval of the Zilla Praja Parishad levy contributions from the funds of the Gram Panchayats in the Mandal.
(4)Every Mandal Praja Parishad may levy with the prior sanction of the Government a duty in the form of a surcharge on any tax imposed by a Gram Panchayat or on land cess or local cess levied within its jurisdiction in such manner and subject to such maximum as may be prescribed.
(5)Approval of the Gram Panchayat Perspective Development Plan for five years and Annual Plan.
(6)Approval of Labour Budget Plans of Gram Panchayat under the Mahatma Gandhi National Rural Employment Guarantee Act, 2005, (Central Act 42 of 2005) execution and supervision of Mahatma Gandhi National Rural Employment Guarantee Scheme works shall be done by the Mandal Praja Parishad.
(7)Supervision of the Adult Education activities.
(8)Implementation of Khadi and village industries Commission's activities.
(9)Implementation of self employment and livelihood schemes and bank linkages for Self Help Groups.