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State of Sikkim - Section

Section 34 in Sikkim Panchayat Act, 1993

34. Obligatory duties of Gram Panchayat.

- Subject to any general or special direction of the State,the of duties of a Gram Panchayat shall be to provide with in the area under its jurisdiction for :-
(a)Sanitation, conservancy and drainage and the prevention of public nuisance;
(b)curative and preventive measures in respect of any infectious disease;
(c)supply of drinking water and the cleaning and disinfecting the sources of supply and storage of water.
(d)maintenance, repair and construction of village roads and protection thereof;
(e)the removal of encroachments of village roads or public place;
(f)the management of common grazing grounds burning places and public graveyards;
(g)the supply of and local information which the District Collector or District Development Officer-cum-Panchayat Officer of the Zilla Panchayat may require, within the limits of the jurisdiction of the Gram Panchayat;
(h)organizing voluntary labour for community work and works for the upliftment of its areas;
(i)control and administration of the Gram Panchayat Fund established under this Act;
(j)the imposition, assessment and collection of taxes, fees or rates livable under this Act;
(k)construction and maintenance of dharmasala;
(l)regulating places for the disposal of dead bodies and carcasses and other offensive matters;
(m)assisting the development or agriculture, forestry, animal husbandry, poultry fisheries, village and cottage industries and co-operative;
(n)registering birth, deaths and marriages and annually submitting such records to the Zilla Panchayat;
(o)maintenance of such records relating to cattle census, population census,crop census and census of unemployed persons and such other statistics as may be required and annually submitting such other statistics as may be required and annually submitting such records to the Zilla Panchayat;
(p)regulating inflow of animals within the area and their transfer;
(q)distraction and disposal of ownerless and rabid dogs and disposal of unclaimed animals;
(r)maintenance, upkeep and supervision of any building or other property which may be entrusted to it by the State Government for management;
(s)assisting the Zilla Panchayat in preparing development plan of its area;
(t)tendering assistance in extinguishing fire and protecting life and property when fire occurs;
(u)any other local work or service of public utility which is likely to promote the health, comfort, convenience or material prosperity of the public not other wise provided for in this Act.
(v)such other duties as may be entrusted to it by the State Government.