- (l) The Government may, by notification and subject to such conditions as may be specified in such notification-(a)transfer to any Panchayat the management and maintenance of a forest situated in the Panchayat area;(b)make over to the Panchayat the management of waste, pasture lands or vacant lands belonging to the Government situated within the Panchayat area;(c)entrust such other functions as may Prescribed :Provided that when any transfer of the management and maintenance of a forest is made under Clause (a) the Government shall direct that any amount required for such management and maintenance or an adequate portion of the income from such forest be placed at the disposal of the Panchayat.(2)The Government may by notification, modify the functions assigned under this section.
