(2)In particular and without prejudice to the generality of the foregoing power, the Gram Sabha may-(a)take steps in inculcate and develop in the village community the spirit of collective responsibility, mutual aid, and to promote the undertaking and participation in co-operative activities ;(b)take steps to promote multi-sided and integrated development of the village community;(c)arrange for the maintenance of destitute children and old and infirm persons;(d)prepare and implement schemes for the improvement of agriculture in the village and the best utilization of lands in the village ;(e)set apart land for community purposes ;(f)prepare and implement schemes for the general development of the village including promotion of small scale industries therein and the proper utilization of local resources and man-power ;(g)allot such lands as are available for the purpose to land less persons;(h)prepare and implement schemes for regional self- sufficiency in articles of food, clothing and other necessities of life and to that end secure the co-operation and the assistance of the Government and other institutions or agencies ;(i)promote consolidation of holdings ;(j)grant loan to any member of the Gram Sabha, whether an allottee of land or not, for any purpose whether agricultural or not;(k)take measures for improvement of lands and reclamation of waste lands and introduce improved methods of cultivation ;(l)promote the industrial development of the village;(m)facilitate the elimination on unemployment in the village ;(n)raise voluntary contributions from the village for community purposes;(o)maintain the accounts of the Gram Nidhi ;(p)prepare and maintain village records including register giving details of land holdings in the possession of persons under the Gram Sabha ;(q)raise a Village Peace Force or Shanti Dal for the maintenance of peace in the village by peaceful means ; and(r)perform such other functions and duties and exercise such other powers as may, from time to time, be prescribed.
