Section 45 in Andhra Pradesh Panchayat Raj Act, 1994
45. Duty of Gram Panchayat to Provide for Certain Matters.
(1)Subject to the provisions of this Act and the rules made thereunder, it shall be the duty of a Gram Panchayat within the limits of its funds to make reasonable provisions for carrying out the requirements of the village in respect of the following matters, namely:-(i)the construction, repair and maintenance of all buildings vested in the Gram Panchayat and of all public roads in the village (other than the roads vested in the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and the roads classified by the Government as National and State Highways) and of all bridges, culverts, road dams and causeways on such roads;(ii)the lighting of public roads and public places;(iii)the construction of drains and their maintenance and the disposal of drainage water and sullage;(iv)the cleaning of streets, the removal of rubbish heaps,jungle growth and prickly-pear, filling in of the disused wells, insanitary ponds, pools, ditches, pits or hollows and other improvements of the sanitary condition of the village;(v)the provision of public latrines and arrangements to clean latrines, whether public or private;(vi)the opening and maintenance of cremation and burial-grounds, and the disposal of unclaimed dead bodies of human beings or of animals;(vii)preventive and remedial measures connected with any epidemic or with malaria;(viii)the sinking and repairing of wells, the excavation, repair and maintenance of ponds or tanks and the construction and maintenance of water works, for the supply of water for washing and bathing purposes and of protected water for drinking purposes;(ix)the conservation of manurial resources, preparation of compost and sale of manure;(x)the registration of births and deaths;(xi)the establishment and maintenance of cattle ponds; and(xii)all other matters expressly declared obligatory by or under this Act or any other law.(2)Apart from the matters specified in sub-Section (1), the Government may, subject to such rules as may be made in this behalf, entrust the Gram Panchayats with any functions in relation to the subjects specified in Schedule-I.(3)The Gram Panchayats shall do resource planning at village level.(4)No suit for damages for failure or for enforcement of the duty to make provision in respect of any of the matters specified in sub-Section (1) shall be maintainable against any Gram Panchayat, Executive Authority, officer or servant of the Gram Panchayat.
