Section 137(2) in Haryana Panchayati Raj Act, 1994
(2)Without prejudice to the generality of the provisions of sub-section (1), a Zila Parishad shall have power to-(a)give advice to Panchayat Samitis on its own motion or on the requirement of the Government or at the request of a Panchayat Samiti;(b)co-ordinate and consolidate development plans prepared in respect of Panchayat Samitis;(c)secure the execution of plans, project, schemes or other works common to two or more Panchayat Samitis in the district;(d)exercise and perform such other powers and functions in relation to any development programme as the Government may, by notification, confer on or entrust to it;(e)advise Government on all matters relating to development activities and maintenance of services in the district, whether undertaken by Local Authorities or Government;(f)advise Government on the allocation of work among Gram Panchayats and Panchayat Samitis and co-ordinate their work;(g)advise Government on matters concerning the implementation of any statutory or executive order specially referred to by the Government to the Zila Parishad; and(h)examine and approve the budget of Panchayat Samitis in the manner laid down in section 102 of this Act.
