112. Duty of Panchayat Union Council to provide for certain matters.
- Subject to the provisions of this Act and the Rules made thereunder, it shall be the duty of a Panchayat Union Council, within the limits of its funds, to make reasonable provision for carrying out the requirements of the Panchayat Union in respect of the following matters, namely: -(a)the construction, repair and maintenance of all public roads in the Panchayat Union which are classified as Panchayat Union roads and of all bridges, culverts, road-dams and cause-ways on such roads;(aa)[ the excavation, repair and maintenance of tanks and the construction of water works for the supply of water for drinking, washing and bathing purposes. [Substituted by Tamil Nadu Panchayats (Amendment) Act, 2009 (Tamil Nadu Act 28 of 2009).](aaa)[ the construction and maintenance of comprehensive water supply schemes for the supply of protected drinking water covering one or more Village Panchayats as may be notified by the Government;](b)the establishment and maintenance of dispensaries and the payments of subsidies to rural medical practitioners;(c)the establishment and maintenance of maternity and child welfare centres, including the maintenance of a Thai service and offering advice and assistance to mothers in family planning;(d)the construction and maintenance of poor houses, orphanages, shops, stalls, plinths, the training and employment of vaccinators, the removal of congestion of population and the provision of house-sites;(e)the opening and maintenance and expansion or improvement of elementary schools, including the payment of grants to private managements in respect of elementary schools;(f)preventive and remedial measures connected with any epidemic or with malaria;(g)the control of fairs and festivals classified by the Panchayat Union Council as those reserved for control by it;(h)veterinary relief;(i)[***] [ Clause (i) was omitted by Tamil Nadu Panchayats (Second Amendment) Act, 1997 (Tamil Nadu Act 37 of 1997). Before omission it was read as: 'the extension of village sites and the regulation of building.'](j)the opening and maintenance of public markets which are classified as Panchayat Union markets;(k)the maintenance of statistics relating to births and deaths;(l)the establishment and maintenance of choultries;(m)improvements of agriculture, agriculture stock and the holding of agricultural shows;(n)the promotion and encouragement of cottage industries; and(o)such other duties as the Government may, by notification, impose.
