Section 266(3) in The Gujarat Panchayats Act, 1993
(3)The functions of the Council so constituted shall be as under-(a)to advise the State Government on all general questions pertaining to panchayats;(b)to advise the State Government in respect of a scheme for the training of Secretaries and other servants of panchayats;(c)to review the administration of panchayats and to suggest ways of co-ordinating the activities of panchayats in the State;(d)to suggest ways and means to remove the difficulties experienced by the panchayats in the State in their administration;(e)to make suo motu recommendations to the State Government in regard to any matter relating to the administration of the panchayats;(f)to report to the State Government on such matters as may be referred to it by the State Government for its opinion.
