36. Power to take over management of institutions, etc.
- Subject to rules made under this Act and the conditions agreed upon in writing, a Gram Panchayat may receive from any person any property vested in him, or the management of any institution, or the execution or maintenance of any work, or the performance of any duty, within its area :Provided that no work costing more than five thousand rupees shall be entrusted to, or undertaken by a Gram Panchayat except with the previous approval of the Director.
