Section 207B in The West Bengal Panchayat Act, 1973
207B. [ Transfer of powers, functions and duties. [Section 207B inserted by W.B. Act 18 of 1994.]
(1)Without prejudice to the generality of the provisions contained in section 207 or elsewhere in this Act, the State Government may, by order published in the Official Gazette, transfer, under such terms and conditions as may be specified in the order, to a Panchayat such powers, functions and duties as are exercised, performed and discharged by the State Government under any law made by the State Legislature or otherwise under the executive power of the State in relation to any or all of the following matters:-(i)agriculture including agricultural extension, agricultural marketing and food processing;(ii)irrigation, minor irrigation and water management;(iii)animal resources development;(iv)health and family welfare;(v)public health engineering and rural water supply;(vi)social welfare, women and child development, welfare of handicapped, mentally retarded and weaker sections of people;(vii)land and land reforms, land improvement and soil conservation;(viii)co-operation;(ix)khadi, and cottage and small scale industries;(x)rural housing;(xi)public works and communications;(xii)education including primary and secondary schools, technical training, vocational education, libraries and cultural activities;(xiii)fisheries;(xiv)social forestry, farm forestry and minor forest-produce;(xv)rural electrification including distribution of power and non-conventional energy source;(xvi)poverty alleviation programme;(xvii)public distribution systems.(2)Upon the transfer of any powers, functions or duties under sub-section (1), the State Government shall allot to the Panchayat such fund and personnel as may be necessary to enable that Panchayat to exercise the powers, perform the functions or discharge the duties so transferred.(3)Where any powers, functions or duties conferred by or under any other law for the time being in force, are transferred or delegated to a Panchayat, such law shall have effect as if this section had formed a part of such law, and thereupon such law shall be deemed to have been amended accordingly.]
