(a) rendering assistance in the implementation of development schemes pertaining to the village;

(b) identification of beneficiaries for the implementation of development schemes pertaining to the village: Provided that in case the Gram Sabha fails to identify the beneficiaries within a reasonable time the Gram Panchayat can identify the beneficiaries;

(c) mobilising voluntary labour and contributions in kind or cash or both for the community welfare programmes;

(d) to promote adult education and family welfare within the village;

(e) promotion of unity and harmony among all sections of society in the village;

(f) such other matters as may be prescribed.