(1)Subject to such conditions as may be specified by the Government from time to time, the Panchayat shall perform the functions specified in Schedule-I.(2)The Panchayat may also make provision for carrying out within the Panchayat area any other work or measure which is likely to promote the health, safety, education, comfort, convenience or special or economic well-being of the inhabitants of the Panchayat area.(3)The Panchayat may, by a resolution passed at its meeting and supported by two-thirds of its total number of members and with prior approval of the [Director] [Substituted by the Amendment Act 1 of 1997.],-(a)make provision for or make contribution towards, any exhibition, conference or seminar without or outside the Panchayat area but within the district; or(b)make contribution to any medical, educational or charitable institutions or any other institutions of public utility, within the Panchayat area which are registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) or under any other law for the time being in force.
