Section 19(2) in The West Bengal Panchayat Act, 1973
(2)[] [Section 19 renumbered as sub-Section (2) of that Section and sub-Section (1) inserted by W.B. Act 18 of 1994.] [Without prejudice to the generality of the provisions of sub-section (1) and subject to such conditions as may be prescribed or such directions as may be given by the State Government,] [Words, figure and brackets substituted for the words 'subject to such conditions as may be prescribed,' by W.B. Act 18 of 1994.] the duties of a Gram Panchayat shall be to provide within the area under its jurisdiction for -(a)sanitation, conservancy and drainage and the prevention of public nuisances;(b)curative and preventive measures in respect of malaria, small pox, cholera or any other epidemic;(c)supply of drinking water and the cleansing and disinfecting the sources of supply and storage of water;(d)the maintenance, repair and construction of public streets and protection thereof;(e)the removal of encroachments of public streets or public places;(f)the protection and repair of buildings or other property vested in it;(g)the management and care of public tanks, subject to the provisions of the Bengal Tanks Improvement Act, 1939, common grazing ground, burning ghats and public graveyards;(h)the supply of any local information which the District Magistrate, the Zilla Parishad [the Mahakuma Parishad, the Council] [Words inserted by W.B. Act 20 of 1988.] or the Panchayat Samiti within the local limits of whose jurisdiction the Gram Panchayat is situate, may require;(i)organising voluntary labour for community works and works for the upliftment of its area;(j)the control and administration of the Gram Panchayat Fund established under this Act;(k)the imposition, assessment and collection of the taxes, rates or fees leviable under this Act;(l)the maintenance and [control of the Dafadars, Chowkidars and Gram Panchayat Karmees] [Words substituted for the words 'control of Dafadars and Chowkidars' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.] due [performance by the Dafadars, Chowkidars and Gram Panchayat Karmees] [Words substituted for the words 'performance by the Dafadars and Chowkidars' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.] of the duties imposed on them under this Act;(m)the constitution and administration of the Nyaya Panchayat established under this Act; and(n)the performance of such functions as may be transferred to it under section 31 of the Cattle-trespass Act, 1871.
