Section 180(20) in The Punjab Panchayati Raj Act, 1994
(20)Social Reforms Activities. -(a)Women's Organisation and Welfare;(b)Children's Organisation and Welfare;(c)local vagrancy relief;(d)maintenance of Social Welfare Institutions such as Poor Home Orphanages, Rescue Shelters and the like;(e)sanctioning and distribution of pension for widows, old and physically disabled destitutes and allowances for unemployed and couples of inter-caste marriages in which one party is a member of a Scheduled Caste or a Backward Class;(f)control of fire outbreaks;(g)campaign against superstition, casteism, untouchability, alcoholism, expensive marriages and social functions and dowry (and conspicuous consumptions);(h)encouraging community marriages and inter-caste marriages;(i)vigilance against economic offences such as smuggling, tax evasion, food adulteration;(j)assistance for developing lands assigned to landless labourers;(k)identify free and rehabilitate bonded labour;(l)organise cultural and recreational activities;(m)encouragement of sports and games and construction of rural stadium;(n)give new form and social content to traditional festivals.
