(1)The State Government may, at any time, by a notification published in the official Gazette, declare that the Bhoodan Board established and functioning under the Assam Bhoodan Act, 1965 (Assam Act 23 of 1966) shall also function with effect from such date as may be specified in the notification as a Gramdan Board for exercising the powers and discharging the functions hereinafter specified in sub-Section (3) of this section.(2)The State Government also may, at any time by a notification published in the official Gazette, declare that the Bhoodan Board functioning as a Gramdan Board under the preceding sub-section shall cease to function as such Gramdan Board with effect from such date as may be specified in the notification.(3)The powers and functions of the Gramdan Board functioning under sub-Section (1) above shall be the following, namely :(i)to issue such directions and guidance to the Gram Sabhas in exercising powers and discharging functions under this Act,(ii)to do such other acts as may be necessary and expedient for the purpose and furtherance of the subjects of this Act.(4)Notwithstanding anything contained in this Act the Gram Sabha shall, in exercising the powers and discharging the functions under this Act, give due considerations to the directions an guidance issued from time to time by the Gramdan Board under this Act.(5)The State Government may, by rules framed under this Act, provide for matters relating to the exercise and discharge of powers and functions of the Gramdan Board under this Act.The Gram Nidhi
