Section 123 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
123. Entrustment of execution of development schemes to Zilla Parishad.
(1)The State Government may, subject to such conditions and restrictions as may be specified by that Government, by order in the Official Gazette entrust to any Zilla Parishad, or Panchayat Samiti or both, the execution or maintenance of such works or development schemes (whether within or without the District, and whether or not relating to any subject in the District list), as it may deem fit, and it shall be the duty of the Zilla Parishad or Panchayat Samiti, or as the case may be, both to execute or maintain works or development schemes accordingly.(2)In the execution or maintenance of works or development schemes under this section, the Zilla Parishad or Panchayat Samiti or both shall, act as agent or agents of the State Government; and shall be paid by the State Government such sum (including any extra cost of administration incurred in executing works or schemes) as may be determined by the State Government.(3)The Zilla Parishad or Panchayat Samiti in acting under this section, shall be under the general control of the State Government, and shall comply with such particular directives (if any) as may, from time to time, be given by the State Government in this behalf.(4)Notwithstanding anything contained in sub-section (1), the State Government may, by order withdraw the execution or maintenance of any work or development scheme entrusted to Zilla Parishad or Panchayat Samiti under that sub-section with effect from such date as may be specified in the order.
