Section 32(1) in The West Bengal Panchayat Act, 1957
(1)A Gram Panchayat shall also perform such other functions as the State Government may assign to it in respect of -(a)primary, social, technical or vocational education;(b)rural dispensaries, health centres and maternity and child welfare centres;(c)management of any public ferry under the Bengal Ferries Act, 1885;(d)irrigation;(e)grow-more-food campaign;(f)care of the infirm and the destitute;(g)rehabilitation of displaced persons;(h)improved breeding of cattle, medical treatment of cattle and prevention of cattle disease;(i)its acting as a channel through which Government assistance should reach the villages;(j)bringing waste land under cultivation;(k)promotion of village plantations;(l)arranging for cultivation of land lying fallow;(m)arranging for co-operative management of land and other resources of the village;(n)assisting in the implementation of land reform measure in its area; and(o)the implementation of such schemes as may be, formulated or performance of such acts as may be entrusted to the Gram Panchayat by the State Government.
