111. Power of Village Panchayat to provide for certain other matters.
- Subject to the provisions of this Act and the Rules made thereunder, a Village Panchayat may also make such provisions as it thinks fit for carrying out the requirements of the village in respect of the following matters, namely: -(a)the planting and preservation of trees on the sides of all public roads in the village, subject to mutually agreed terms and conditions between the Village Panchayat and the authority which maintains the road in case the road is not maintained by the Village Panchayat itself;(b)the lighting of public roads and public places in areas other than built-up areas;(c)the opening and maintenance of public markets other than markets which are classified as Panchayat Union markets;(d)the control of fairs and festivals other than those classified as Panchayat Union fairs and festivals;(e)the opening and maintenance of public landing places, halting places and cart-stands and of public cattle-sheds;(f)the opening and maintenance of public slaughter-houses;(g)the opening and maintenance of reading rooms;(h)the establishment and maintenance of wireless receiving sets, [television sets] [Inserted by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).], playgrounds, parks, sport's clubs and centres of physical culture;(i)the opening and maintenance of literacy centres and centres for imparting social education; and(j)the construction of works of public utility and the provisions of other facilities for the safety, health, comfort, convenience, culture or recreation of the inhabitants of the village.[***] [[The following proviso was omitted by Tamil Nadu Act 29 of 1999.'Provided that nothing in this clause shall apply to water supply for non-irrigation purposes and to sewerage'.]]
