(1)Gram Panchayat shall also perform such other functions as the State Government may assign to it in respect of :-(a)primary, social, technical or vocational education:(b)rural dispensaries, health centers, maternity and child welfare centres:(c)minor irrigation;(d)grow more food campaign;(e)care of the infirm and destitute;(f)rehabilitation of displaced persons;(g)improved breeding of cattle, medical treatment of cattle and prevention of cattle diseases;(h)its acting as a channel through which Government assistance should reach the residents of the Gram;(i)bringing private waste land under cultivation;(j)promotion of plantations in the Gram;(k)arranging for cultivation of land lying fallow;(l)arranging for co-operative management of resources of the Gram;(m)implementation of such schemes as may be formulated or performance of such acts as may be entrusted to it by the State Government;(n)field publicity of matters connected with development works and other welfare measures undertaken by the State Government;(o)regulation of fairs meals, hats and exhibition of local produce and products of local handicrafts and home produces ;(p)assisting and advising the residents of Gram in the matter of obtaining state loan and its distribution and repayment;(q)assisting in the implementation of land reform measure in its area;(r)the promotion and encouragement of education including adult education;(s)such other functions which the State Government may, from time to time, by order writing, entrust to such Gram Panchayat which in its opinion to promote direct or indirect, the welfare of the public.(2)If the State Government is of opinion that a Gram Panchayat has persistently made default in the performance of any of the functions assigned to it under subsection (1), the State Government may, after recording its reasons,withdraw such functions from such Gram Panchayat.(3)Where the State Government assigns any functions to a Gram Panchayat under subsection (1) it shall place such funds at the disposal of the Gram Panchayat as may be determined by the State Government for the due performance of such function.
