Section 3(4) in The Orissa Zilla Parishad Act, 1991
(4)Notwithstanding anything to the contrary in any other law for the time being in force, for the purpose of efficiently performing its functions under this Act, every Parishad may, within the limits of its jurisdiction-(a)Collect such data as it deems necessary;(b)publish statistics or other informations relating to the various aspects of the regulation of the development activities of Grama Panchayats and Samitis in the district;(c)require any Grama Panchayat or Samiti to furnish such information as may be required by it in relation to the measures undertaken by that Grama Panchayat or Samiti for the regulation of its developmental activities and such other matters as may be prescribed.
