Section 45 in The Orissa Grama Panchayats Act, 1964
45. Discretionary functions.
- The Grama Panchayat may, if a majority of its members so decide by a resolution, with the previous approval of the State Government and shall, if the State Government so direct, undertake within the Grama the control and administration of and be responsible for the following matters, namely :(a)planting and care of trees on the sides of public streets or in other public places vested in it;(b)maintenance of village forest, declared as such by notification by the State Government for the purpose of this Act;(c)improver; breeding and medical treatment of cattle and prevention of cattle diseases;(d)construction, maintenance and regulation of slaughter houses;(e)assisting and advising agriculturists in reclaiming waste lands and cultivating fallow lands;(f)development of co-operation, promotion of co-operative stores for improved seeds and implements, arranging for co-operative management of land and other resources of the village and establishment of Goshalas and dairy farms on co-operative lines;(g)relief from famine or other calamity;(h)establishment and maintenance of libraries and reading rooms and providing for music and other entertainments in public places;(i)organisation of fire,services and protection of life and property h case of fire;(j)maternity and child welfare and establishment of centres for the purpose;(k)establishment and maintenance of Akharas and clubs and places for sports, games and other recreations;(l)establishment and maintenance of ferries, fair-weather roads, cattle pounds and imposition of fees therefor;(m)establishment and maintenance of works for providing employment in time of scarcity and establishment of granaries;(n)organisation, management and promotion of cottage industries and the establishment and maintenance of trading and other remunerative schemes;(o)construction and maintenance of Dharmasalas and rest houses;(p)organisation and maintenance of agricultural and industrial exhibitions as are not managed by any other authority;(q)statistics of unemployment;(r)public vaccination and inoculation;(s)control over the disposal of adulterated foodstuffs and unwholesome food and making of report to the appropriate authority under any law for the time being in force;(t)adult education ; establishment of primary schools either jointly with any other Grama Panchayat or otherwise with the prior approval of the Panchayat Samitis concerned;(u)organising a body of Grama Swechha Sevaks for assisting the Grama Panchayat in the discharge of its functions in the matter of social services such as extinguishing village fire protecting life and property when fire or flood occurs, disposing of dead bodies and rendering such other social and philanthropic services as may be specified by the State Government from time to time;(v)prevention of gambling and implementation of the programme for prohibition;(w)maintenance of village agricultural bunds situated on lands belonging to or vested in the State Government and construction of such bunds on any such land;(x)the doing of anything the expenditure on which is declared by the State Government to be an appropriate charge on the Grama Fund; and(y)any measure not hereinbefore specifically mentioned which is likely to promote public safety, health, convenience or general welfare.
