Section 115U(2) in The Goa Panchayat Raj Act, 1994
(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.
