Section 104 in Uttarakhand Panchayati Raj Act, 2016
104. Powers, functions and duty of Zila Panchayat.
(1)To prepare annual plan and forward to the District Planning Committee for hold district with the including of the annual planning of Kshettra panchayat and economic development, social justice of the district or programs assigned to him by the State or Central Government.(2)To monitoring evaluation, monitoring and guiding of activities of the Kshettra panchayat and Gram Panchayat.(3)To passing annual plans and budget of the Kshettra panchayat.(4)To participate in the recognized and registered institutions for the public interest works who is operated at the level of Centre and State.(5)to conduct and manage of symposium for empowerment from public interest and democratic system and exhibitions, fears, training for Panchayat officers for strengthen to the incentive and democratic procedures related all three levels of Panchayati Raj of the district.(6)to provide economical and other help to any person, institutions and committees within the work area for related activities of Panchayati Raj.(7)to keep control on the works, administration and budget of the Panchayat and to distribute allotted money by the Central Government on the basis of prescribed procedure and standard to the Gram Panchayat, Kshettra panchayat and concerning departments.(8)to classify fairs and festivals, other than those that are or may hereafter be managed by the State Government as fairs, Gram Panchayat, Kshettra Panchayat as Zila Panchayat fairs and festivals for purpose of management and control by Gram Panchayats, Kshettra Panchayat and Zila Panchayat respectively.(9)to categorized as a Haat market of Haat of Gram Panchayat and markets and Zila Panchayat Haat markets to working Haat and market of the rural area.(10)) to categorized as a village road, inter village road and district road respectively for the purposes of management, maintenance and construction by the Gram panchayat , Kshettra panchayat and Zila Panchayat.(11)to act, subject to the rules made in this behalf, as the main channel of correspondence between the State Government on the one hand and the Kshettra Panchayats and Gram Panchayats on the other.(12)to perform other duties and powers conferred and delegated by the provisions of this Act, and duties and powers conferred, assigned time to time by the State Government.
