Section 108(1)(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(a)(i)shall prepare an overall plan of works and development schemes to be undertaken in the Block for enabling the Zilla Parishad to prepare its development plans;(ii)shall prepare a plan of works and development schemes to be undertaken from block grants with a view to utilizing local resources in the Block to the maximum possible extent;