- [(1) The Grama Panchayat shall perform the functions specified in Schedule I:Provided that where the State Government or Central Government provide funds for the performance of any function specified in Schedule I, the Grama Panchayat shall perform such function in accordance with the guidelines or norms laid down for performing such function.(1A)Notwithstanding anything contained in sub-section (1) and Schedule I, it shall be obligatory on the part of a Grama Panchayat in so far as the Grama Panchayat fund at its disposal will allow, to make reasonable provision within the panchayat area in regard to the following matters, namely:-(i)providing sanitary latrines to not less than ten per cent of the households every year and achieve full coverage as early as possible;(ii)constructing adequate number of community latrines for the use of men and women and maintaining them;(iii)maintaining water supply works either on its own or by annual contract by generating adequate resources;(iv)revising and collecting taxes, rates and fees periodically which are leviable under the Act;(v)ensuring universal enrollment of children in primary school;(vi)achieving universal immunisation of children;(vii)ensuring prompt registration and reporting of births and deaths;(viii)providing sanitation and proper drainage;(ix)construction, repair and maintenance of public streets;(x)removing encroachments on public streets or public places;(xi)providing adequate number of street lights and paying electricity charges regularly;(xii)filling-up insanitary depressions and reclaiming unhealthy localities;(xiii)destruction of rabid and ownerless dogs;(xiv)maintenance of all community assets vested in it;(xv)maintenance of records relating to population census crop census, cattle census, census of unemployed persons and persons below poverty line;(xvi)earmarking places away from the dwelling houses for dumping refuse and manure.](xvii)[ protecting the biodiversity] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.](2)The Grama 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 social or economic well being of the inhabitants of the panchayat area.(3)The Grama Panchayat may, by a resolution, passed at its meeting and supported by two-thirds of its total number of members [x x x] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.](a)make provision for or make contribution towards, any exhibition, conference or seminar within 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 Karnataka Societies Registration Act, 1961, Karnataka Co-operative Societies Act, 1959 or under any other law for the time being in force.
