172. Powers, duties and functions of block panchayats.
(1)[***] [Omitted by Act 13 of 1999.] It shall be the duty of the block panchayat to meet the requirements of the block panchayat area in respect of the matters enumerated in the Fourth Schedule.(2)Subject to the other provisions of this Act and the direction of the Government the block panchayat shall have exclusive power to administer the matters enumerated in the Fourth Schedule [and to prepare and implement the schemes on the subject specified therein for the economic development and Social justice] [Added by Act 13 of 1999.](3)The Government and the district panchayat shall, subject o availability of resources, provide necessary financial, technical and other assistance to the block panchayats to enable them to discharge their functions.(4)All grants-in-aid sanctioned by the Government in respect of the matters enumerated in the Fourth Schedule shall be distributed through the block panchayat concerned.(5)The Government shall, as soon as may be, after the commencement of this Act, transfer to the block panchayats all the institutions, projects, buildings, and other properties and assets and liabilities connected with the matters referred to in the Fourth Schedule [and every institution so transferred shall be on the name of that block panchayat and shall be known accordingly.(6)The Block Panchayat shall administer the institutions and schemes transferred to it, subject to the guidelines and technical assistance of the Government and in accordance with the State and National Policies.(7)The Block Panchayat shall have no power to sell, transfer alienate or pledge the properties transferred to it.] [Added by Act 13 of 1999.]
