Section 45(6) in The Maharashtra Village Panchayats Act, 1959
(6)A panchayat shall with regard to the measures for the amelioration of the condition of Scheduled Castes and Scheduled Tribes and Other Backward Classes and in particular, in the removal of untouchability carry out the directions or orders given or issued in this regard from time to time by the State Government, the Collector or any officer authorized by the Collector.
