- Subject to such rules as may be made, it shall be the duty of the Gram Panchayat within the limits of the funds at its disposal, to make arrangements for carrying out the requirements of sabha area in respect of the following matters including all subsidiary works and buildings connected therewith :-I. General Functions -(1)Every resolution adopted in a meeting of the Gram Sabha shall be duly considered by the Gram Panchayat and the decision and action taken by the Gram Panchayat shall form part of the report of Panchayat of the following year.(2)Preparation of annual plans for the development of the Panchayat area.(3)Preparation of annual budget and submission thereof to Gram Sabha in its Sawani meeting for consideration.(4)Power for mobilising reliefs in natural calamities.(5)Removal of encroachments on public place.(6)Organising voluntary labour and contribution for community works.(7)Maintenance of essential statistics of village(s).II. Agriculture, including Agriculture Extension-(1)Promotion and Development of agriculture and horticulture.(2)Development of waste lands.(3)Development and maintenance of grazing lands and preventing their unauthorised alienation and use.III. Animal Husbandry, Dairying and Poultry -(1)Improvement of breed of cattle, poultry and other livestock.(2)Promotion of dairy farming, poultry and piggery.(3)Grassland development.IV. Fisheries - Development of Fishes in the village(s).V. Social and Farm Forestry, Minor Forest Produce, Fuel Fodder -(1)Planting and preservation of trees on the sides of roads and other public lands under its control.(2)Fuel plantations and fodder development.(3)Promotion of farm forestry.(4)Development of social forestry.VI. Khadi, Village and Cottage Industries -(1)Promotion of rural and cottage industries.(2)Organisation of awareness camps, seminars and training programmes, agricultural and industrial exhibitions for the benefit of the rural areas.VII. Rural Housing -(1)Distribution of house sites within its jurisdiction.(2)Maintenance of records relating to the houses, site and other private and public properties.VIII. Drinking Water -(1)Construction, repairs and maintenance of drinking water wells, tanks and ponds.(2)Prevention and control of water pollution.(3)Maintenance of rural water supply schemes.IX. Buildings, Waterways -(1)Maintenance of buildings under its control or transferred to it by the Government or any public authority.(2)Maintenance of boats, ferries and waterways.X. Rural Electrification including distribution of Electricity providing for and maintenance of lighting of public streets and other public places.XI. Non-conventional Energy Sources -(1)Promotion and Development of non-conventional energy schemes.(2)Maintenance of community non-conventional energy devices, including bio-gas plants and windmills.(3)Propagation of improved chulhas and other efficient devices.XII. Poverty Alleviation Programme-(1)Promotion of public awareness and participation in poverty alleviation programmes for full employment and creation of productive assets including employment assurance scheme.(2)Selection of beneficiaries under various programmes throughout Gram Sabhas.(3)Participation in effective implementation and monitoring.XIII. Education including Primary and Secondary Schools -(1)Promotion of public awareness and participation in primary and secondary education.(2)Ensuring full enrolment and attendance in Primary and Middle Schools and its management.XIV. Adult and Non-formal Education - Promotion of Adult Literacy.XV. Libraries - Village Library and reading rooms.XVI. Cultural Activities - Promotion of social and cultural activities.XVII. Markets and fairs - Regulation of fairs excluding cattle fairs and festivals other than religious.XVIII. Rural Sanitation -(1)Maintenance of general sanitation.(2)Cleaning of public roads, drains, tanks, wells and other public places.(3)Maintenance and regulation of cremation and burial grounds.(4)Construction and maintenance of public latrines.(5)Disposal and unclaimed corpses and carcasses.(6)Management and control of washing and bathing ghats.XIX. Public Health and Family Welfare -(1)Implementation of family welfare programme.(2)Prevention and remedial measures against epidemics.(3)Regulation of sale of meat, fish and other perishable food articles.(4)Participation in programme of human and animal vaccination.(5)Licensing of eating and entertainment establishment.(6)Destruction of stray dogs.(7)Regulation of curing, tanning and dyeing of skins and hides.(8)Regulation of offensive and dangerous trades.XX. Women and child Development -(1)Participation in the implementation of women and child welfare programme.(2)Promotion of child health and nutrition programmes.XXI. Social Welfare including Welfare of the Handicapped and Mentally Retarded -(1)Participation in the implementation of the social welfare programmes including welfare of the handicapped, mentally retarded and destitute.(2)Monitoring of the old age and widows pension scheme.XXII. Welfare of the Weaker Sections & in particular the Scheduled CastesPromotion of public awareness with regard to welfare of Scheduled Castes and other weaker sections.XXIII. Public Distribution System -(1)Promotion of public awareness with regard to the distribution of essential commodities.(2)Monitoring the public distribution system.XXIV. Maintenance of Community Assets.XXV. Construction and Maintenance of Dharamshalas and Similar Institutions.XXVI. Construction & Maintenance of Cattle Sheds, Ponds & Cart Stands.XXVII. Construction and Maintenance of Slaughter-house.XXVIII. Maintenance of Public Parks, Play Grounds etc.XXIX. Regulation of Manure Pits in Public places.XXX. Other Functions - Such other functions as may be entrusted by the Government or any Local Authority.
