Section 106(2) in Jharkhand Panchayat Raj Act, 2001
(2)The Government may, by notification in the official Gazette, amend or add any work, programme or scheme assigned to a Gram Panchayat, Panchayat Samiti or Zila Parishad under this Act. On the issue of such notification, the relevant Panchayat- functions list shall be deemed to have been amended accordingly. Every such notification shall be placed before the Legislative Assembly.
