Section 3(3) in The Orissa Zilla Parishad Act, 1991
(3)Every Parishad shall have the power to -(i)undertake schemes or adopt measures including giving of financial assistance relating to the development of agriculture, social forestry, livestock, industries, co-operative movement, rural credit, water-supply, distribution of essential commodities, rural electrification including distribution of electricity, minor irrigation, public health and sanitation including establishment of dispensaries and hospitals, communications, primary, secondary and adult education including welfare and other objects of general public utility;(ii)[ prepare plans for economic development and social justice; [Substituted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).](ii-a) implement schemes for economic development and social justice and undertake execution of any other scheme, performance of any act or management of any institution or organisation, as the Government may, by order, entrust to it including those in relation to the matters listed in the Eleventh Schedule to the Constitution of India, subject to such terms and conditions as may be specified in the order];(iii)manage or maintain any work of public utility or any institution vested in it or under its control and management;(iv)grant aid to any school, public library, public institution of public welfare organization within the district;(v)contribute such sums as may be agreed upon towards the cost of maintenance of any institution situated outside the district which is beneficial to and habitually used by the inhabitants of the district;(vi)establish scholarships or award stipends within the State for the furtherance of technical or other special forms of education;(vii)[* * *] [Omitted vide Orissa Act No. 4 of 2001 (O.G.E.No. 994 dated 28.5.2001).](viii)make grants to Samitis or Grama Panchayat within the district;(ix)contribute, with the approval of Government, such sums as it may decide towards the cost of water-supply or anti-epidemic measures undertaken by a Municipal or Notified Area Council within the district;(x)adopt measures for the relief of distress;(xi)co-ordinate and integrate the development plans and the schemes prepared by a Samiti in the district;(xii)[* * *] [Omitted vide Orissa Act No. 17 of 1997 (O.G.E.No. 1566 dated 22.12.1997).](xiii)prepare, execute and supervise the district plan relating to -(a)monitoring and supervision of programmes like Jawahar Rojgar Yojana (J.R.Y). to be directly implemented by Grama Panchayat and Panchayat Samitis;(b)implementation of anti-poverty programmes and monitoring supervision thereof;(c)discharge of responsibilities and functions as assigned to the District Rural Development Agencies from time to time; and(d)distribution of untied funds;Explanation. - The expression -
