Section 92 in The Himachal Pradesh Panchayati Raj Act, 1994
92. Functions of the Zila Parishad.
(1)Subject to the provisions of this Act and rules made thereunder, it shall be duty of the Zila Parishad to -(i)control, co-ordinate and guide, the Panchayat Samiti and Gram Panchayat within the district;(ii)co-ordinate and consolidate the Panchayat Samiti plans;(iii)co-ordinate the demands for grants for special purpose received from the Panchayat Samiti and forward them to the State Government;(iv)secure the execution of the plans, projects schemes, or other works common to two or more Panchayat Samitis in the district;(v)advise the State Government in the developmental activities, social forestry, family welfare, welfare of the disabled, destitutes, women, youth and children and sports;(vi)exercise and perform such other powers and functions as the Stale Government may, confer on or entrust to it;(vii)distribute grants received from the Government for development works and to monitor the implementation of such works.(2)The Zila Parishad of two or more adjacent districts may jointly undertake and execute any development schemes on such terms and conditions as may be mutually agreed upon.
