Section 29 in The Dadra and Nagar Haveli Panchayat Regulation, 2012
29. Duties and functions of Gram Panchayat.
(1)It shall be the duty of Gram Panchayat, so far as the Gram Fund may allow, to make reasonable provision within its jurisdiction, in regard to the matters specified in the Second Schedule.(2)Subject to the provision of sub-section (1) a Gram Panchayat shall have powers and responsibilities to make plans and implement schemes for the development and social justice including those in relation to the matters specified in the Second Schedule.
