Section 52 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
52. Functions of Zila [Panchayat] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).].
- [(1) Subject to the provisions of this Act and rules made thereunder and subject to policy, directions, instructions, general or special orders as may be issued by the State Government from time to time, it shall be the duty of Zila Panchayat to,-(i)prepare annual plans for economic development and social justice of the district and to ensure the co-ordinated implementation of such plan in respect of the matters transferred to Panchayats;(ii)prepare annual plans in respect of the schemes entrusted to it by the law and those assigned to it by the Central or State Government;(iii)co-ordinate, evaluate, and monitor activities and guide the Janpad Panchayat and Gram Panchayat;(iv)ensure overall supervision, co-ordination and consolidations of the plans prepared by the Janpad Panchayat;(v)ensure the execution of schemes, works, projects entrusted lo it by any law and those assigned to it by the Central or State Government;(vi)ensure the execution of transferred or delegated functions, works, schemes and projects of the Central or State Government;(vii)reallocate to Janpad Panchayat and Gram Panchayats the funds made available by Central or State Government pertaining to the transferred functions, works, schemes and projects, as per the norms fixed by the Central or State Government;(viii)co-ordinate the proposals for grants for any special purpose received from the Janpad Panchayat and forward them to the State Government;(ix)secure the execution of plans, projects, schemes or other works common to two or more Janpad Panchayats;(x)execute works, schemes and projects through Gram Panchayat or through the executing agencies transferred by the State Government to Panchayats, irrespective of their source of fund;(xi)advise the State Government in development activities protection of the environment, social forestry, family welfare, welfare of the disabled, destitute, women, youth, children and weaker sections of the society;(xii)administer and control the employees appointed and posted in Panchayats including staff transferred by the State Government to the Panchayats;Explanation. - The administration and control of the staff transferred by the State Government shall include the exercise of such power as may be defined by the State Government from time to time by special or general order;(xiii)lake all necessary measures to mobilise the resources by exercising the powers entrusted to it by any law or the Central or State Government;(xiv)exercise and perform such other powers and functions as the State Government may confer or entrust upon it].(2)[(a) Notwithstanding anything contained in the Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973.) or any other State enactment for the time being in force, the District Rural Development Agency of the district shall stand merged with the Zila Panchayat of the district and all the assets and liabilities and functions of the said Agency shall stand transferred and be vested in, and be discharged and performed by the Zila Panchayat concerned.(b)Notwithstanding anything contained in this Act, or any rules or bye-laws made thereunder, the pay, allowances and other benefits of all permanent employees of District Rural Development Agency, on the date of commencement of this sub-section shall be the existing pay, allowances and other benefits.]
