Section 75(33) in Jharkhand Panchayat Raj Act, 2001
(33)Others -(i)Substantial provision to meet unforeseen situation or natural calamity;(ii)Provision for casual medical aid to the poorest and cremation of the destitute;(iii)Cooperation in affairs of national interest such as cooperating in census, collection of desirable information;(iv)To do work as specified by the State Government, Zila Parishad, Panchayat Samiti;(B)Additional functions of Gram Panchayat in Scheduled Area:-Without prejudice to the generality of the powers conferred by this Act, a Gram Panchayat, in the scheduled area, subject to the support, control and instruction of the Gram Sabha, shall have the following powers:-
