Section 83(2) in The Bihar Panchayat Raj Act, 2006
(2)Notwithstanding anything contained in this Act, a Zila Parishad may borrow money from the Government or, with the previous sanction of the Government from banks or other financial institutions, for furtherance of its objective on the basis of specific schemes as may be drawn up by the Zila Parishad for the purpose.
