Section 106 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
106. Powers and functions of Zilla Parishad.
- Subject to the provisions of this Act and the rules made thereunder by the State Government, a Zilla Parishad may-(i)do all things necessary for the proper discharge of the functions and duties imposed on it by or under the Act;(ii)sanction works or development schemes within the District (not being works or development schemes which a Panchayat Samiti has been empowered by this Act, to sanction within the Block from block grants);(iii)at any time, call for any proceedings of the Standing Committee or any Subjects Committee, or for any return, statement, account or report concerning or connected with any subjects allotted thereto;(iv)require any of its officers or servants to attend any meeting of the Zilla Parishad and tender advice on any matter which concerns the department under which such officer or servant is working; and every such officer or servant shall comply with such requisition;(v)exercise powers or perform functions in respect of matters which by or under this Act are not expressly conferred or imposed on the Panchayat Samiti or Standing Committee or a Subjects Committee, presiding authority or officer or servant of or under the Zilla Parishad;(vi)[subject to the instructions or directions, if any, given or issued under sub-section (1) of section 261, revise or modify] [This portion was substituted for the words 'revise or modify' by Maharashtra 35 of 1963, Section 45.] any decision taken by the Standing Committee, a Subjects Committee, presiding authority or officer of or under, or servant of, the Zilla Parishad,(vii)exercise administrative control over officers and servants holding office under it; and(viii)supervise generally the execution of all duties and functions under this Act.
