Section 1 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats
1. Purposes for which Grants may be sanctioned.
(a)Construction and maintenance of village roads, drains and culverts;(b)construction, repairs and maintenance of drinking water wells, tanks, ponds and public springs;(c)prevention and control of water pollution;(d)maintenance of rural water supply schemes;(e)providing for and maintenance of lighting of public streets and other public places;(f)maintenance of general sanitation;(g)cleaning of public roads, drains, tanks, wells and other public places;(h)construction and maintenance and regulations of burning and burial grounds;(i)construction and maintenance of public latrines;(j)construction and maintenance of slaughter houses;(k)construction and maintenance of public/children parks;(l)construction and maintenance of cattle ponds, cattle sheds and cart stands;(m)establishment and maintenance of Village libraries and reading rooms;(n)construction and maintenance of passenger sheds, bus stands and taxi stands;(o)providing infrastructures for sports activities like Badminton, Volley Ball, Kabbadi, Kho-Kho, etc.;(p)disposal of unclaimed corpses and carcasses;(q)land acquisition for all above projects.
