Section 145(2) in Karnataka Panchayat Raj Act, 1993
(2)Notwithstanding anything contrary contained in sub-section (1) or Schedule II, it shall be obligatory on the part of the Taluk Panchayat, in so for as the Taluk Panchayat fund at its disposal will allow, to make reasonable provision within the area under its jurisdiction in respect of the following matters, namely:-(i)construction and augmentation of water supply works to the level of not less than forty liters per capita for day;(ii)filing half yearly report regarding the activities of Grama Panchayats within the taluk regarding,-(a)holding of Grama Sabha;(b)maintenance of Water supply works;(c)construction of individual and community latrine;(d)collection and revision of taxes, rates and fees;(e)payment of electricity charges;(f)enrollment in schools;(g)progress of immunisation.(iii)providing adequate number of class rooms and maintaining primary school buildings in proper condition including water supply and sanitation;(iv)acquiring land for locating the manure pits away from the dwelling houses in the villages.]
