Section 181(6) in The Punjab Panchayati Raj Act, 1994
(6)Subject to the general or special orders of the State Government, the Zila Parishad may -(a)incur expenditure on education or medical relief outside its jurisdiction;(b)provide for carrying out any work or measures likely to promote health, safety, education, comfort, convenience or social or economic or cultural well-being of the inhabitants of the district;(c)contribute to the associations at National or State or inter- state level concerning with the promotion of local government and to exhibition, seminars and conferences within the district related to the activities or Panchayat Samitis and Zila Parishad;(d)render financial or other assistance to person for carrying on in the district any activity which is related to any of the functions of the State.
