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State of Bihar - Section

Section 47 in The Bihar Panchayat Raj Act, 2006

47. Functions and power of Panchayat Samiti.

(1)Subject to such conditions as may be prescribed by the Government from time to time, the Panchayat Samiti shall undertake the following
(i)Preparation of annual plans in respect of the schemes entrusted to it by virtue of this Act and those assigned to it by the Government or the Zila Parishad and submission thereof to the Zila Parishad within the prescribed time for integration with the district plan;
(ii)Consideration and consolidation of annual plans of all Gram Panchayats in the Samiti and submission of the consolidated plan to the Zila Parishad-,
(iii)Preparation of annual budget of the Panchayat Samiti and submission of consolidated plan to the Zila Parishad-,
(iv)Performing such functions and executing such works as may be entrusted to it by the Government or the Zila Parishad;
(v)Providing relief to victims of natural calamities.
(2)Agriculture (including Agricultural Extension)-
(i)Promotion and development of agriculture and horticulture;
(ii)Maintenance of agricultural seed farms and horticultural nurseries;
(iii)Storage and distribution of insecticides and pesticides;
(iv)Propagation of improved methods of cultivation;
(v)Promotion of cultivation and marketing of vegetables, fruits, herbal plants and flowers;
(vi)Training of farmers and extension activities.
(3)Land improvement and Soil Conservation - Assisting the Government and Zila Parishad in the implementation of land improvement and soil conservation programmes of the Government.
(4)Minor Irrigation, Water Management and Watershed Development -
(i)Assisting the Government and Zila Parishad in the construction and maintenance of minor irrigation works;
(ii)Implementation of schemes for community and individual irrigation.
(5)Poverty Alleviation Programmes - Planning and Implementation of poverty alleviation programmes and schemes.
(6)Animal Husbandry, Dairy and Poultry
(i)Maintenance of veterinary and animal husbandry services;
(ii)Improvement of breed of cattle, poultry and other livestock;
(iii)Promotion of dairy farming, poultry and piggery;
(iv)Prevention of epidemics and contagious diseases.
(7)Fisheries - Promotion of fisheries development.
(8)Khadi, Village and Cottage Industries -
(i)Promotion of rural cottage industries;
(ii)Organisation of conferences, seminars and training programmes, agricultural and industrial exhibitions.
(9)Rural Housing - Implementation of housing schemes and distribution of house sites.
(10)Drinking Water-
(i)Establishment, repairs and maintenance of rural water supply schemes;
(ii)Prevention and control of water pollution;
(iii)Implementation of rural sanitation schemes.
(11)Social and Farm Forestry, Minor Forest Produce, Fuel and Fodder-
(i)Planting and preservation of trees on the sides of roads and other public lands under its control;
(ii)Fuel plantation and fodder development;
(iii)Promotion of farm forestry.
(12)Roads, Buildings, Bridges, Ferries, Waterways and other means of communication-
(i)Construction and maintenance of public roads, drains, culverts and other means of communications which are not under the control of any other local authority or the Government;
(ii)Maintenance of any building or other property vested in the Panchayat Samiti;
(iii)Maintenance of boats, ferries and waterways.
(13)Non-Conventional Energy Sources- Promotion and development of nonconventional energy sources.
(14)Education, including Primary and Secondary Schools-
(i)Promotion of Primary and secondary Education;
(ii)Construction, repair and maintenance of primary school buildings.
(15)Technical Training and Vocational Education- Promotion of rural artisan and technical and vocational training.
(16)Adult and Non-formal education-Implementation of mass literacy.
(17)Cultural Activities- Promotion of social, cultural and sports activities.
(18)Market and fairs- Regulation of fairs and festivals.
(19)Health and Family Welfare -
(i)Promotion of health and family welfare programmes;
(ii)Promotion of immunization and vaccination programmes;
(iii)Health and sanitation at fairs and festivals.
(20)Women and Child Development-
(i)Promotion of programmes relating to development of women and children;
(ii)Promotion of health and nutrition programmes in the schools;
(iii)Promotion of participation of voluntary organizations in women and child development programmes.
(21)Social Welfare including welfare of the physically and mentally challenged -
(i)Social welfare programmes including welfare of physically and mentally challenged and destitutes;
(ii)Monitoring the old age and widows' pensions and pensions for the physically and mentally challenged.
(22)Welfare of the weaker Sections and in particular of the Scheduled Castes and Scheduled Tribes-
(i)Promotion of welfare of Scheduled Castes, Scheduled Tribes and other weaker sections;
(ii)Protecting such castes and classes from social injustice and exploitation.
(23)Maintenance of Community assets-
(i)Maintaining all community assets vested in it or transferred by the Government or any local authority or organization;
(ii)Preservation and maintenance of other community assets.
(24)Public Distribution System - Distribution of essential commodities.
(25)Rural Electrification- Promotion of rural electrification.
(26)Co-operation- Promotion of co-operative activities.
(27)Libraries - Promotion of libraries
(28)Such other functions as may be entrusted.