Section 118(2)(c) in The West Bengal Panchayat Act, 1973
(c)[ exercise such other powers, perform such other functions and discharge such other duties as the Panchayat Samiti may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.] [Clause (c) inserted by W.B. Act 37 of 1984.]