(2)The Area Sabha shall perform and discharge the following functions and duties, namely:-(a)to identify eligible persons within the area for beneficiary-oriented schemes on the basis of criteria fixed by the State/Central Governments, and to prepare lists of eligible beneficiaries in an order of priority and forward the same to the municipality;(b)to verify eligibility of persons getting welfare assistance from the State/Central Governments such as pensions and subsidies;(c)to suggest location of streetlights, public water taps, community/public sanitation units, and other public amenities within the area;(d)to identify the deficiencies in the water supply and street lighting arrangements in the area and to suggest remedial measures;(e)to assist the activities of urban public health centers in the area, especially in disease prevention, family welfare, and immediately report the incidence of epidemics and natural calamities;(f)to impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution;(g)to promote harmony and unity among various groups of people in the area;(h)to arrange cultural festivals, sports meets, etc., to give expression to the talents of the people of the area; and(i)such other functions and duties as may be assigned to the Area Sabha by the municipality from time to time.
