Section 93 in The Himachal Pradesh Panchayati Raj Act, 1994
93. Entrustment of certain functions of State Government to a Zila Parishad.
(1)The State Government may entrust, to a Zila Parishad functions in relation to any matter to which the executive authority of the State Government extends or in respect of functions which have been entrusted to the State Government by the Central Government and the Zila Parishad shall be bound to perform such functions. It shall have necessary powers to perform such functions.(2)Where functions are entrusted to a Zila Parishad under sub-section (1), the Zila Parishad shall in the discharge of those functions, act as an agent of the State Government.(3)There shall be paid by the State Government to the Zila Parishad such sum as may be deemed necessary for discharging the functions entrusted to it under this section.(4)The Zila Parishad shall, for the purposes of discharging the functions entrusted to it under this section, be under the general control of the state Government [***] [Words omitted by Act No. 18 of 2000.] and shall comply with such directions as may from time to time, be given to it.
