Section 78(3) in Jharkhand Panchayat Raj Act, 2001
(3)The Government, by notification, subject to the conditions specified therein -(a)May transfer management and maintenance of forests situate in Panchayat area to a Panchayat;(b)May make over management of public uncultivated (Parti) land, grazing ground or vacant land situate in Panchayat area to a Gram Panchayat;(c)May make over the programme of realising rent on the behalf of the Government and of maintaining the records concerned therewith to a Gram Panchayat;Provided that no assignment under clause (c) shall be done without consent of the Gram Panchayat concerned;Provided also that when transfer of management and maintenance of any forest is done under clause (a), then the Government shall order to entrust to the Gram Panchayat a particular sum or an adequate portion of the income from the said forest for such management and maintenance.
