(1)The District Panchayat shall advise the Government on all matters concerning the activities of Village Panchayats, Panchayat Union Councils in the district as well as on all matters relating to the development of the economic resources of the district and the services maintained therein for promoting the culture and welfare of the inhabitants of the district.(2)In particular, it shall be the duty of the District Panchayat to perform the following functions, namely: -(a)advising the Government on all matters relating to the services maintained by, and all development schemes undertaken by, all Village Panchayats and Panchayat Union Councils in the district as well as those agencies in the district, which are under the administrative control of the Government;(b)watching the progress of the measures undertaken by the Government, Village Panchayats, Panchayat Union Councils and departmental agencies in respect of the services and development schemes aforesaid;(c)advising the Government on matters concerning the implementation of any provision of law or any order specifically referred to by the Government to the District Panchayat such as -(i)classification of markets as Village Panchayat markets and Panchayat Union markets and fixing rates of contribution payable by one authority to the other;(ii)classification of fairs and festivals as village panchayat fairs, village panchayat festivals and panchayat union fairs and panchayat union festivals;(iii)classification of public roads (other than roads classified by the Government as National Highways, State Highways and major district roads) as panchayat union roads and panchayat village roads;(d)advising the Government on all matters relating to development of road transport.
