(1)A Gram Panchayat shall also perform such other functions as the State Government may assign to it in respect of-(a)primary, social, technical, adult or vocational education ;(b)rural dispensaries, health centres and maternity and child welfare centres ;(c)management of any public and markets which are not declared as regulated markets under any law for the time being in force ;(d)irrigation including minor irrigation, water management and water shed development ;(e)grow more food campaign ;(f)care of the infirm and the destitute ;(g)rehabilitation of displaced persons ;(h)improved breeding of cattle, medical treatment of cattle and prevention of cattle disease ;(i)acting as a channel through which Government assistance should reach the villages ;(j)bringing waste land under cultivation through improvement of land and soil conservation ;(k)promotion of village plantation, social forestry and farm forestry ;(l)arranging cultivation of land lying fallow ;(m)arranging co-operative management of land and other resources of the villages ;(n)assisting in the implementation of land reform measure in its area ;(o)implementation of such schemes as may be formulated or performance of such acts as may be entrusted ;(p)filed publicity on matters connected with development works and other welfare measures undertaken by the State Government ;(q)supervision of supply of food and essential commodities through ration shops ;(r)minor forest produce ;(s)rural housing programme ;(t)rural electrification including distribution of electricity ;(u)non-conventional energy sources ;(v)family welfare, and women and child development ;(w)welfare of the weaker sections and in particular of the Scheduled Castes and Scheduled Tribes ;(x)maintenance of community assets ;(y)public distribution system ; and(z)poverty alleviation programme.
