(1)A Gram Panchayat shall also perform such other functions as the State Government may assign to it in respect of -(a)primary, social, technical [vocational, adult or non-formal education;] [Words substituted for the words 'or vocational education;' by W.B. Act 17 of 1992.](b)rural dispensaries, health centres and maternity and child welfare centres;(c)management of any pubic ferry under the Bengal Ferries Act, 1885;(d)irrigation [including minor irrigation, water management and watershed development] [Words inserted by W.B. Act 17 of 1992.];(e)[ agriculture including agricultural extension and fuel and fodder;] [[Clause (e) substituted by W.B. Act 17 of 1992, which was earlier as under:-'(e) grow-more-food campaign:'.]](f)care of the infirm and the destitute;(g)rehabilitation of displaced persons;(h)improved breeding of cattle, medical treatment of cattle and prevention of cattle disease;(i)its acting as a channel through which Government assistance should reach the villages;(j)bringing waste land under cultivation [through land improvement and soil conservation] [Words in clause (j) inserted by W.B. Act 17 of 1992.];(k)promotion of village plantations [social forestry and farm forestry] [Words in clause (k) inserted by W.B. Act 17 of 1992.];(l)arranging for cultivation of land lying fallow;(m)arranging for co-operative management of land and other resources of the village;(n)assisting in the implementation of land reform measure in its area;(o)implementation of such schemes as may be formulated or performance of such acts as may be entrusted to the Gram Panchayat by the State Government;(p)field publicity on matters connected with development works and other welfare measure undertaken by the State Government;(q)[ minor forest produce;] [Clauses (q) to (u) inserted by W.B. Act 17 of 1992.](r)rural housing programme;] [Clauses (q) to (u) inserted by W.B. Act 17 of 1992.[](s)[ rural electrification including distribution of electricity;] [Clauses (q) to (u) inserted by W.B. Act 17 of 1992.](t)[ non-conventional energy sources; and] [Clauses (q) to (u) inserted by W.B. Act 17 of 1992.](u)[ women and child development.] [Clauses (q) to (u) inserted by W.B. Act 17 of 1992.](2)If the State Government is of opinion that a Gram Panchayat has persistently made default in the performance of any of the functions assigned to it under sub-section (1), the State Government may, after recording its reasons, withdraw such function from such Gram Panchayat.[Provided that the State Government shall, before making such order of withdrawal, give the Gram Panchayat an opportunity of making a representation against the proposed order.] [Added by W.B. Act No. 8 of 2010, dated 13.5.2010.]
