Section 94(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The State Government may, by general or special order, add to any of the functions of Zila Parishad or withdraw the functions and duties entrusted to such a Zila Parishad, when the State Government undertakes the execution of any of the functions entrusted to the Zila Parishad. The Zila Parishad shall not be responsible for such functions so long as the State Government does not re-entrust such functions to the Zila Parishad.
