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State of Punjab - Section

Section 30 in The Punjab Panchayati Raj Act, 1994

30. Functions of Gram Panchayats.

- Subject to such conditions as may be prescribed by the State Government from time to time, the Gram Panchayat having regard to the availability of funds at its disposal, shall perform the functions specified below:
(I)General functions . -
(i)preparation of annual plans for the development of the panchayat area;
(ii)preparation of annual budget;
(iii)mobilising reliefs in natural calamities including relief to the poor;
(iv)removal of encroachments on public properties;
(v)organising voluntary labour and contribution for community works;
(vi)maintenance of essential statistics of village;
(vii)rendering assistance and implementation of development schemes pertaining to the village through its Gram Sabha;
(viii)promotion of unity and harmony among all the sections of society in the village;
(II)Construction, repair and maintenance of community assets. -
(a)any public place including its sanitation and drains;
(b)wells, water-pumps, baolies, springs, ponds and tanks for the supply of water for drinking, washing and bathing;
(c)burial and cremation grounds;
(d)the lighting of public places;
(e)buildings for the accommodation of travellers;
(f)ponds for animals, cattle and sheds for cart, bicycle, rickshaw, and auto stand;
(g)public gardens, playgrounds, establishment and maintenance of recreation parks, organisation of games and sports, supply of sports materials and holding of tournaments;
(h)libraries and reading-rooms;
(i)the construction, repair and maintenance of public places and buildings of public utility under its own control or transferred to it by the State Government or any other authority;
(j)allotment of places for preparation and conservation of manure; and shifting them to far away places;
(k)construction and maintenance of culverts and bridges; and slaughter- houses;
(i)the laying out of new roads and pathways and maintenance of existing ones;
(m)supply of water for domestic use and for cattle;
(n)community listening;
(o)prevention and control of pollution;
(p)maintenance of boats, ferries and all water ways;
(q)promotion of family welfare and population control;
(r)cleaning of public roads, drains, tanks, wells and other public places;
(s)construction and maintenance of public latrines;
(t)disposal of unclaimed corpses and carcasses;
(u)management and control of washing and bathing ghats.
(III)Agriculture including Agriculture Extension . -
(a)Promotion and development of agriculture and horticulture;
(b)development of waste lands;
(c)development and maintenance of grazing lands and preventing their unauthorised alienation and use;
(d)destruction of weeds and pests;
(e)training and carrying out schemes for the improved methods of cultivation and management of lands to increase production;
(f)the organisation of young Farmers Clubs;
(g)promotion of agricultural credit and of measures including establishment of provision and implement stores and credit centres to relieve rural indebtedness and poverty.
(IV)Animal Husbandry, Dairying and Poultry . -
(a)improvement of breed of cattle, poultry and other livestock;
(b)promotion of dairy farming, poultry and piggery;
(c)grass-land development, preparation and distribution of improved variety of seeds of fodder and grass;
(d)the voluntary registration of sales of cattle, camels and horses;
(e)collection and destruction of stray animals;
(f)first-aid centres, dispensaries and hospitals for animals including their health-care.
(V)Fisheries . -
Promotion and development of fisheries in the village.
(VI)Social and Farm Forestry, Minor Forest Produce Fuel and Fodder . -
(a)planting and preservation of trees on the sides of roads and other public lands under its control ;
(b)fuel plantations and fodder development.
(c)promotion of farm forestry;
(d)development of social forestry.
(VII)Khadi, Village and Cottage Industries . -
(a)promotion of Agro based rural and cottage industries;
(b)organisation of awareness camps, seminars and training programmes, agricultural and industrial exhibitions for the benefit of the rural areas.
(VIII)Rural Housing . -
(a)distribution of house sites within its jurisdiction;
(b)maintenance of records relating to the house sites and other private and public properties.
(IX)Rural Electrification including Distribution of Electricity . -
providing for and maintenance of lighting of public streets and other places.
(X)Non-Conventional Energy Source -
(a)promotion and development of non-conventional energy schemes;
(b)maintenance of community non-conventional energy devices, including bio-gas plants;
(c)propagation of improved chulhas and other efficient energy devices.
(XI)Poverty Alleviation Programme . -
(a)promotion of public awareness and participation in poverty alleviation programmes for fuller employment and creation of productive assets etc.;
(b)selection of beneficiaries under various programmes through Gram Sabhas;
(c)participation in effective implementation and monitoring.
(XII)Education including primary and secondary schools . -
(a)promotion of public awareness and participation in primary and secondary education;
(b)ensuring full enrolment and attendance in primary schools and its management;
(c)providing such educational facilities as may be deemed necessary and desirable.
(XIII). Adult and Non-formal Education-Promotion of Adult Literacy -
(XIV)Cultural Activities . -
(a)promotion of social and cultural activities;
(b)the organisation of Mahila Mandals, organisation of Youth Clubs for promoting games and sports and execution of development, social and cultural activities in the Sabha areas;
(c)promotion of moral, social and material well being;
(XV)Fairs and festivals . -
(a)organisation and celebration of public festivals and fairs other than religious festivals;
(b)to organise, regulate and control local markets for sale and purchase of any product;
(XVI)Public Health and Family Welfare -
(a)implementation of family welfare and population control programmes;
(b)prevention and remedial measures against epidemics;
(c)regulation of sale of meat, fish and other perishable food articles;
(d)participation in programmes of human and animal vaccination;
(e)licensing of eating and entertainment establishments;
(f)destruction of stray dogs;
(g)regulation of curing, tanning and dyeing of skins and hides;
(h)regulation of offensive and dangerous trades;
(XVII)Women and Child Development -
(a)participation in the implementation of women and child welfare programmes;
(b)promotion of school health and nutrition programmes;
(c)establishment, maintenance and management of maternity and child welfare centres and the construction and repair of all buildings connected therewith;
(XVIII)Social Welfare including welfare of the handicapped and mentally retarded -
(a)participation in the implementation of the social welfare programmes, including welfare of the handicapped, mentally retarded and destitute;
(b)monitoring of the old age and widows pension schemes.
(XIX)Welfare of weaker sections and in particular the Scheduled Caste . -
(a)promotion of public awareness with regard to welfare of Scheduled Castes and other weaker sections ;
(b)participation in the implementation of the specific programmes for the welfare of the weaker sections;
(XX)Public Distribution System -
(a)promotion of public awareness with regard to the distribution of essential commodities;
(b)monitoring the public distribution system.