Section 62(1) in The Manipur Panchayati Raj Act, 1994
(1)Subject to the general or special orders of the Government, the Zilla Parishad may-(a)incur expenditure on education or medical relief outside its jurisdiction;(b)provide for carrying out any work or measure 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 association of All India, State or Inter-State level concerned with the promotion of local government and for holding exhibition, seminar and conferences within the district related to the activities of Gram Panchayat and Zilla Parishad; and(d)render financial or other assistance to any person for carrying in the district any activity which is related to any of its functions.
