Section 190 in The Punjab Panchayati Raj Act, 1994
190. Financial arrangement by Zila Parishads.
(1)A Zila Parishad may, subject to the provisions of any law relating to the raising of loans by local authorities for the time being in force, raise from time to time, with the approval of the State Government, loans for the repayment of such loans and may utilise such loan for the purpose for which it is taken.(2)Notwithstanding anything contained in this Act, a Zila Parishad may borrow money from the State Government or, with the previous sanction of the State Government, from banks or other financial institutions, for furtherance of its objective on the basis of specific scheme as may be drawn up by the Zila Parishad for the purpose.
