Section 188(2) in Telangana Panchayat Raj Act, 2018
(2)The Zilla Praja Parishad shall also have the power to,-(i)examine and approve the budgets of Mandal Praja Parishads in the district;(ii)distribute the funds allotted to the district by the Central or State Government among the Mandal Praja Parishads and Mandals in the district for which Mandal Praja Parishad is not constituted and the Gram Panchayats in the district as stipulated by the Government concerned;(iii)co-ordinate and consolidate the plans prepared in respect of the Mandals in the district and prepare plans in respect of the entire district;(iv)approve, allot funds, supervise the works of Mandal labour budgets under Mahatma Gandhi National Rural Employment Guarantee Act, 2005, (Central Act 42 of 2005);(v)secure the execution of plans, projects, schemes or other works either solely relating to the individual Mandals or common to two or more Mandals in the district;(vi)supervise the activities of the Mandal Praja Parishads and Gram Panchayats in the district;(vii)exercise and perform such of the powers and functions of the District Board including the powers to levy any tax or fees, as may be transferred to it under this Act;(viii)perform the responsibilities, functions and exercise such other powers in relation to any development programmes as the Government may by notification confer on or entrust to it;(ix)advise Government on all matters relating to development activities and service utilities in the district, whether undertaken by local authorities or Government;(x)advise Government on the allocation of work among Gram Panchayats and Mandal Praja Parishads and co-ordination of work between the said bodies and among the various Gram Panchayats themselves;(xi)advise Government on matters concerning the implementation of any statutory or executive order specially referred by the Government to the Zilla Praja Parishad;(xii)collect such data as it deems necessary;(xiii)publish statistics or other information relating to the activities of the local authorities;(xiv)require any local authority to furnish information regarding its activities;(xv)accept trusts relating exclusively to the furtherance of any purpose for which its funds may be applied;(xvi)establish, maintain or expand secondary, vocational and Industrial schools;(xvii)borrow money for carrying out the purposes of this Act with the previous approval of the Government and subject to such terms and conditions as may be prescribed;(xviii)supervision of Adult Education activities;(xix)supervision of Khadi and Village Industries Commission's activities;(xx)supervision of self employment and livelihood schemes and bank linkages for Self Help Groups;(xxi)supervision of Startups, medium, small and micro enterprises;(xxii)establishment and maintenance of Parks, play grounds and Stadiums;(xxiii)promotion of sports, cultural activities and maintaining Communal harmony;(xxiv)encouragement of bio-diversity activities, tree plantation and protection of environment;(xxv)promotion and maintenance of Citizen Service Centers (e-Seva centers) and Information Technology related services.
