Section 49A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
49A. [ Other functions of the Gram Panchayat. [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]
- Subject to the provisions of this Act and rules made thereunder and subject to policy, directions, instructions, general or special orders as may be issued by the State Government from time to time. It shall be duty of the Gram Panchayat to,-(i)prepare annual plans for economic development and social justice of Panchayat area and submission thereof to the Janpad Panchayat within the prescribed time for integration with the Janpad Panchayat plan;(ii)[ to (iv) omitted];(v)ensure the execution of schemes, works, projects entrusted to it by any law and those assigned to it by the Central or State Government or Zila Panchayat or Janpad Panchayat;(vi)[ to (viii) omitted] [Omitted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).];(ix)[ consider the application for establishment of colonies falling within the Gram Panchayat area as defined in Section 61 -A;] [Inserted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).](x)[ to (xiv) omitted] [Omitted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).];(xv)to exercise control over local plans resources and expenditure for such plans];(xvi)[ co-ordinate, evaluate and monitor activities of committees constituted by Gram Sabha; [Inserted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).](xvii)re-allocate to Gram Sabha the funds made available by the Central Government or State Government, pertaining to functions assigned to Gram Sabha, works, schemes and projects as per the norms fixed by the Central Government or State Government.]
