Section 44 in The Orissa Grama Panchayats Act, 1964
44. Obligatory functions.
- [(1) Subject to the provisions of this Act and the rules made thereunder, it shall be the duty of a Grama Panchayat, within the limits of its funds to undertake, control and administer and be responsible for the following matters in respect of the Grama, namely :] [Re-numbered vide O.A.15 of 1997, Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.](a)construction, repair maintenance, alteration and improvements of public streets;(b)lighting, watering and cleaning of public streets and other public places;(c)the removal of unauthorised obstructions, projections and encroachments in or upon public streets and other public places;(d)construction, maintenance and cleansing of drains and drainage works and all public latrines, urinals and similar conveniences and the disposal of drain water and sullage;(e)construction and maintenance of works and means for supply of water for public and private purposes; and regulation of sources of water-supply for drinking purposes and storage of water supplied for drinking purposes;(f)scavenging, removal and disposal of filth, rubbish and other obnoxious polluted matters;(g)reclamation of unhealthy locality, the removal of noxious vegetation and generally the abatement of all nuisances;(h)measures for preventing and checking the spread of epidemic or infectious and other dangerous diseases;(i)regulation and abatement of offensive or dangerous trades or practices;(j)[* * *] [Deleted vide Notification No. 2578 Dated 28.2.2004 O.G.E. No. 322, dated 3.3.2004.](k)the protection, maintenance and development of all properties vested in or entrusted to the management of the Grama Panchayat;(l)establishment, management and maintenance of common grazing grounds and lands for common benefit of the people of the Grama;(m)maintenance of records relating to cattle census, population census and other statistics as may be prescribed;(n)registration of animals sold;(o)regulation and control of movement of cattle for protection of crops;(p)destruction of stray and ownerless dogs;(q)rendering all reasonable assistance to the Samiti in matter of establishment and maintenance of schools for primary education;(r)supervision and maintenance of village and field boundary marks and maintenance of village records when so required by the State Government;(s)supervision and maintenance of soil conservation works;(t)regulation of meals, fairs and festivals and establishment, maintenance and regulation of markets, hats and cart-stands including stands for carriage or motor vehicles within the meaning of the Motor Vehicles Act, 1939 (4 of 1939) and registration of sales of animals in such markets, hats and fairs within the Grama;(u)[ the implementation of schemes for economic development and social justice in relation to agriculture, including agricultural extension;] [Substituted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/18.4.1994.](v)fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force;(w)[ minor forest produce; [Inserted vide Orissa Act No. 9 of 1991.](x)small scale industries including food processing industries;(y)rural housing;(z)poverty alleviation programme;(z-1) women and child welfare;(z-2) social welfare including welfare of the handicapped and mentally retarded;(z-3) public distribution system;(z-4) maintenance of community assets.](2)[ Notwithstanding anything contained in any other law, in the Scheduled Areas, subject to the control and supervision of the Grama Sasan, the Grama Panchayat shall exercise within its local limits, such power and perform such functions in such manner and to such extent as may be prescribed in respect of the following matters, namely :(a)enforcement of prohibition or regulation or restriction of the sale and consumption of any intoxicant;(b)the ownership of minor forest produce;(c)prevention of alienation of land and restoration of any unlawful alienated land of a Scheduled Tribe; and(d)control over money-lending to the Scheduled Tribes.](3)[ Subject to the provisions of the Act and the rules made thereunder, it shall be the duty of a Grama Panchayat, within the limits of its funds to -(a)prepare plans for economic development and social justice; and(b)implement schemes for economic development and social justice and undertake execution of any other scheme, performance of any act or management of any institution, or organisation as the Government may, by order, entrust to it including those in relation to the matters listed in the Eleventh Schedule to the Constitution of India, subject to such terms and conditions as may be specified in the order.]
