Section 31 in Jammu and Kashmir Panchayati Raj Act, 1989
31. [ Powers and functions of Block Development Council. [Substituted by Act No. 20 of 2018, dated 16.10.2018.]
(1)The Block Development Council shall perform functions specified in Schedule II-A :Provided that where the Government provides funds for the performance of any function specified in Schedule II-A, the Block Development Council shall perform such function in accordance with guidelines or norms laid down for performing such function.(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.(3)In order to carrying out the functions under this section, the Government shall provide the staff as specified in Schedule II-B to the Block Development Council.]
