Section 22(1) in Uttarakhand Panchayati Raj Act, 2016
(1)Subject to such conditions as may be specified by the State Government through notification, may entrust provide all or additional or any of the following functions to the Gram Panchayat,-(i)make planning for the development of Panchayat and after approval of Gram Sabha forwarded it to the prescribed authority;(ii)prepare annual budget of Gram Sabha and after passing from Gram Sabha, forwarded it to the prescribed authority;(iii)to help in performance for the relief in case of the natural calamity;(iv)to manage voluntary donation of work and contribution for community works;(v)to maintain necessary data and data base of the Panchayat;(vi)to present/ submit the detail of performed works by the Gram Panchayat in the meeting of Gram Sabha;(vii)to maintain information register for stranger, who entered in the area of Gram Sabha;(viii)other functions which falls in his jurisdiction under this Act or as delegated by the higher level;(ix)Settlement and management of land;Provided that it does not include the transfer of any property for the time being vested in the Gram Panchayat under section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable in Uttarakhand State) or under any other provisions of said Act (or arrangement made by the Government on this matter),(x)the preservation, maintenance and development of forests and trees;(xi)the maintenance and development of abadi sites and means of village communications;(xii)the management of hats, bazare and melas;(xiii)the maintenance and development of fisheries and tanks;(xiv)to conduct and prosecution of suits and proceedings by or against the Gram Panchayat relating to or arising out of the functions of Samiti ;(xv)the performance of specifically assigned functions to the Land Management Committee under the U. P. Zamindari Abolition and Land Reforms Act, 1950 (as applicable in uttrakhand state) or any other enactment; and(xvi)any other matter relating to such management, preservation and control as may be prescribed ;Explanation. - (1) No member or office bearer of a Gram Panchayat or, Land Management Committee shall, otherwise than the permission in writing of the District Magistrate knowingly acquire or attempt to acquire any share or interest in any licence, lease, sale, exchange, contract or employment with, by or on behalf of the Samiti concerned;Provided that any person have interest in such sale, through which the concerned land management committee believes that he regularly trades, and the value of sold thing is not exceeding ten thousand rupees.
