(1)The Taluka Panchayat shall have powers to do acts necessary for or incidental to, the carrying out of the functions entrusted or delegated to it and, in particular, and without prejudice to the foregoing powers, to exercise all powers specified under this Act.(2)Subject to the general or special order of the Government or Zilla Panchayat, a Taluka Panchayat may,-(a)provide the carrying out any work or measure likely to promote the health, safety, education, comfort, convenience or social or economic or cultural well-being of the inhabitants of the district;(b)contribute to associations of all India, State or Inter-State level, concerned with the promotion of local Government and to exhibitions, seminars and conferences within the district related to the activities of the Panchayat and Taluka Panchayat;(c)ensure that the grant-in aid released to the Panchayats are properly utilized and utilisation certificates sent to the sanctioning authority for the purpose for which it is sanctioned;(d)supervise any works undertaken by any Panchayat and make recommendations, if any to the work if not properly carried on;(e)call for any return, statement, account or report from any Panchayat.
