(1)A Panchayat Samiti may be vested by the State Government with such powers under any local or special Act as the State Government may think fit.(2)A Panchayat Samiti shall perform such functions as may be assigned to it by notification under Section 31 of the Cattle Trespass Act, 1871.(3)A Panchayat Samiti shall exercise such other powers, perform such other functions or discharge such other duties as the State Government may, by general or special order, direct.
