167. Functions of Gaon Panchayat (Section 155) and assistance by the Patwari.
(1)The Gaon Panchayat shall perform the following functions-(a)Letting out of land under Sections 65 and 74.(b)Management and disposal of-(i)Uncultivated area except land for the time being comprised in any holding or grove, and(ii)forest within the village boundaries vested in Gaon Sabha.(c)Preservation and disposal of scattered trees vested in the Gaon Sabha.(d)Preservation of tanks and ponds and regulation of the exercise of rights or irrigation therefrom.(e)Rendering assistance in the collection of land revenue.(f)Collection of Sayar and rent from the Asamis of the Gaon Sabha.(g)The institution of defence, for and on behalf of the Gaon Sabha of all suits or proceedings arising from or under the provisions of the Act.(2)The Patwari of the village concerned shall be bound to assist the Gaon Panchayat generally in the performance of all duties relating to land management and in particular in respect of the duties enumerate in sub-rule (1).(3)Any order passed by the Gaon Panchayat relating to setting and management of land under sub-rule (1) shall be deemed to be an order passed by the Gaon Sabha.
