Section 180(1) in The Gujarat Panchayats Act, 1993
(1)(a)Notwithstanding anything contained in any law for the time being in force, the State Government may subject to such conditions as it may think fit to impose entrust by an order published in the Official Gazette to a district panchayat implementation of such schemes of economic development and social justice as it thinks fit:Provided that no scheme shall be so entrusted unless-(i)it is competent to the State Government to implement the scheme in exercise of its executive power, and(ii)the scheme appears to the State Government to be pertaining to the district.(b)Where the State Government entrusts a scheme under clause (a) to a district panchayat, it shall allot to the district panchayat such fund and personnel as may be necessary to enable the district panchayat to implement the scheme.
