(2)Notwithstanding anything contained in sub-section (1) , a Panchayat Samiti shall not undertake or excute any scheme confined to an area over which a Gram Panchayat has jurisdiction unless the Gram Panchayat is of opinion that the implementation of such a scheme is beyond its competence, financially or otherwise, and passes a resolution to that effect. In the latter case, the Panchayat Samiti may execute the scheme by itself or entrust its execution to the Gram Panchayat and give such assistance as may be required :Provided that a Panchayat Samiti may undertake or execute any scheme referred to in sub clause (ii) of clause (a) of sub-section (1) confined to an area which a Gram Panchayat has jurisdiction.
