110. Duty of Village Panchayat to provide for certain matters.
- Subject to the provisions of this Act and the Rules made thereunder, it shall be the duty of Village Panchayat, within the limits of its funds, to make reasonable provision for carrying out the requirements of the Panchayat Village in respect of the following matters, namely: -(a)the construction, repair and maintenance of all village roads, that is to say, all public roads in the village (other than those classified as National Highways, State Highways, major District roads and Panchayat Union roads) and of all bridges, culverts, road-dams and causeways on such roads;(aa)[ the extension of village-sites and the regulations of building;] [Inserted by Tamil Nadu Panchayats (Second Amendment) Act, 1997 (Tamil Nadu Act 37 of 1997).](b)the lighting of public roads and public places in built-up areas;(c)the construction of drains and the disposal of drainage water and sullage not including sewage;(d)the cleaning of streets, the removal of rubbish heaps, jungle growth and prickly-pear, the filling in of disused wells, insanitary ponds, pools, ditches, pits or hollows and other improvements of the sanitary condition of the village;(e)the provision of public latrines and arrangements to cleanse latrines whether public or private;(f)the opening and maintenance of burial and burning grounds;(g)the sinking and repairing of wells, the excavation, repair and maintenance of ponds [***] [The words 'or tanks' was Omitted by Tamil Nadu Panchayats (Second Amendment) Act, 2009 (Tamil Nadu Act 28 of 2009).] and the construction and maintenance of water-works [for the supply of water for drinking, washing] [Substituted for 'for the supply of water for washing' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] and bathing purposes; and(h)such other duties as the Government may, by notification, impose.
