Section 20(2) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(2)Subject to such rules as may be prescribed on behalf by the Executive Committee, Village Committee may exercise all or any of the following functions:-(a)Sanitation and conservancy of the village areas;(b)Cleaning and maintaining of Village roads and paths;(c)Construction, maintenance and improvement of village wells and tanks for the supply of water to the villagers for drinking, washing and bathing purposes;(d)Taking of curative and preventive measures of the epidemic diseases;(e)Opening and maintenance of burial and cremation grounds for human dead bodies and opening of disposal of animal bodies.(f)To encourage Villagers for kitchen gardening and educate them for preparation of organic manure and use of chemical fertilizers.(g)Maintenance of records of yearly population census, cattle census, spinning and weaving loom census, landless and unemployed person census;(h)Encouragement of cattle rearing in khuttti system and establishment of village grazing grounds to control stray cattle;(i)Maintenance and construction of new building and houses;(j)Encouragement for maintaining of register of birth and death in the village;(k)Maintenance of children, adult and women educator;(l)Construction and maintenance of Rest house in the village;(m)Establishment and maintenance of social and cultural club including reading and recreation room;(n)Popularisation of indigenous sports, folk dances and music and celebration of National days and other festivals;(o)Destruction of stray dogs and disposal of un-claimed cattle;(p)Any other matter which, if the Executive Committee think proper, may be delegated from time to time.(q)Subject to such conditions and modifications as may be made by the Executive Committee, the Village Committee may also perform any of the duties and functions as specified in Chapter III Part II of the Tripura Panchayat Act, 1993.
