(A)Functions of Zila Parishad. - Subject to such conditions as my be prescribed by the Government from time to time, the Zila Parishad shall perform the following functions:(i)General Functions -(a)Preparing annual plans for economic development and social justice of the district and ensuring coordinated execution thereof;(b)Preparing annual plans for the schemes entrusted to it by any law and for the schemes entrusted to it by the Central or State Government, and ensuring coordinated execution thereof;(c)Preparing annual budget of the district;(d)Coordinating, evaluating, persuading and guiding the activities of Panchayat Samitis and Gram Panchayats;(e)Ensuring execution of the schemes, functions and works as well as the projects entrusted by any law or entrusted or transferred or delegated by the Central or State Government;(f)Re-allotment of the funds made available by the Central or State Government appertaining to the transferred functions, work, schemes and projects, to the Panchayat Samitis and Gram Panchayats according to their criteria;(g)Coordinating and forwarding to the State Government the resolutions of grants for any specific purpose received from Panchayat Samitis;(h)Ensuring execution of plans, projects and other works for benefit of two or more than two Panchayat Samitis;(i)Executing the works, schemes and projects, which have been transferred to the State Government, through Gram Panchayats or through acting agencies, regardless of sources of their fund;(j)Taking necessary steps to raise resources, in exercise of the powers conferred by any law or by the Central or State Government;(k)Power to do relief work during natural calamity;(l)Maintenance of essential statistics.(ii)Agriculture, in which exentension of agriculture is included -(a)Popularising use of improved agricultural implements and to adopting improved agricultural practices to increase agricultural production;(b)Opening and managing agricultural seed farms and commercial farms;(c)Conducting agricultural fairs & exhibitions;(d)Preparing plans for integrated extension of agriculture and horticulture, and executing the same;(e)Preparing a plan for integrated extension of land reclamation and soil conservation, and executing the same;(f)Establishing training centres and providing for training of farmers.(iii)Land development, and land improvement and soil conservation -(a)Developing and extending soil conservation activities;(b)Making an integrated plan for development of waste land and implementing the same.(iv)Minor irrigation, water management and water shed - development -(a)Construction and management of lift irrigation;(b)Extension of water shed programme;(c)Maintenance of available water sources;(d)Development of ground level water resources;(e)Encouraging community water committees and installing community pump sets.(v)Animal Husbandry, dairy and poultry -(a)Preparing an integrated plan for improvement in breed of domestic cattle, poultry and other live stock and executing the same;(b)Promotion of dairy industry, poultry farming and piggery, etc;(c)Establishment of veterinary hospitals and artificials insemination centres;(d)Measures for control and prevention of cattle - diseases and infections maladies;(e)Integrated development of fodder;(f)Extending and persuading for activities for rearing pigs, goats and ducks;(g)Facilities of dairy farms and cold storage.(vi)Pisciculture -(a)Production and distribution of spawns;(b)Setting up fish shopping cooperative societies;(c)Pisciculture in private and community tanks;(d)Welfare schemes for uplift of fishermen;(vii)Social and agricultural forestry -(a)Integrated management of plantation on flanks of roads and other public lands under its control;(b)Integrated management of social & agricultural forestry;(c)Integrated management of minor forest products.(viii)Khadi, village & cottage industries -(a)Aiding development of village & cottage industries;(b)Identifying traditionally expert artisans and implementing an integrated scheme of development of household industries befitting them;(c)Provision for training and financial help to craftsmen and artisans;(d)Popularising readymade products and providing for sale & purchase thereof;(e)Encouraging organisation for Khadi, handloom and handicraft industries;(f)Ascertaining the needs for raw materials and ensuring their supply;(g)Design and production in keeping with changing needs of consumers;(h)Providing for bank loans.(ix)Rural housing -(a)Integrated management of execution of rural housing programmes in the district;(b)Assisting the Gram Panchayats and the Panchayat Samitis in coordinating, supervising and maintaining distribution of building - sites within its jurisdiction;(c)Identification of homeless families and integrated management of provision for low cost houses for them.(x)Drinking water facility -(a)Control and prevention of water pollution;(b)Extension of rural water supply;(c)Management of drinking water sources.(xi)Roads, buildings, bridges - culverts, waterways and other means of communication -(a)Overall planning for roads excepting national and state highways, and bridges & culverts, getting them constructed and making provision for their maintenance;(b)Preparing a comprehensive plan for link roads to markets, educational and health centres, getting them constructed and providing for their maintenance;(c)Maintenance of boats, ferries and water ways;(d)Repairs of building lying within the Zila Parishad and construction of new buildings;(e)Organizing the people for voluntary land acquisition for new roads and widening the existing roads.(xii)Rural Electrification -(a)Help in making available light at public streets and other places;(b)Extension of rural electrification.(xiii)Non - conventional sources of energy -(a)Conducting comprehensive programme for promotion and development of non conventional energy plans;(b)Propagation and publicity of community non conventional energy sources including bio-gas plants;(c)conducting programmes for raising public - conscience regarding improved ovens and other energy sources.(xiv)Poverty alleviation programme-(a)Preparing a time bound plan for poverty alleviation and ensuring its implementation;(b)Arousing awareness in people for full employment and creation of productive assets et al and participation in poverty alleviation programmes;(c)Supervision and monitoring of all poverty alleviation programmes.(xv)Primary, secondary, adult and non formal education -(a)Propagation and publicity of science and technical education in rural areas;(b)Ensuring layout and implementation of an incentive scheme with the object of ensuring full enrollment and attendance in primary schools;(c)Planning and implementing an education guarantee scheme;(d)Provision for hostels, hutments and stipend for poor and meritorious students;(e)Extension of adult and non formal education;(f)Survey and evaluation of educational activities.(xvi)Technical training and professional education -(a)Conducting exhibitions, fairs etc. to encourage rural art and craftsmen;(b)Propagation and publicity of computer education.(xvii)Library -(a)Aiding Gram Panchayats and Panchayat Samitis in establishment and maintenance of libraries;(b)Developing information centres at block and Panchayat levels.(xviii)Sports and cultural activities -(a)Encouragement, initiation and maintenance of sports and cultural activities;(b)Convening cultural seminars;(c)Development of sports grounds and stadium;(d)Encouraging traditional festivals, dances and other arts and giving then a new dimension by publicising them country - in and country - out.(xix)Market and fair -(a)Aids in managing fairs (cattle fair included), markets and hats in the Panchayats' areas.(xx)Hygiene and Sanitation -(a)Ensuring promotion of rural sanitation and cleanliness of public streets, ponds, wells and roads;(b)Preparing an integrated plan for public toilets, getting the same implemented and their maintenance;(c)Conducting extensive programme for disease, immunization and vaccination;(d)Preparing and implementing a comprehensive plan for control and prevention of epidemics;(e)Establishment and maintenance hospitals, primary health centres and dispensaries save medical College hospitals, T.B. - Sanitoriums, leprosy hospitals and mental disease hospitals;(f)Activities appertaining to maternity and Child - care;(g)Convening Health- camps in coordination with Gram Panchayats and Panchayat Samitis;(h)Taking measures for safety against environmental pollution.(xxi)Welfare of weaker sections particularly Scheduled castes and scheduled tribes -(a)Making an integrated plan for specific programmes for the scheduled Castes, the scheduled tribes and the weaker sections of the society;(b)Management of integrated programme against exploitation of and injustice to the weaker sections of society;(c)Sanction of other grants for stipend, scholarships, hostel allowance to and for purchase of books and other ancillary articles for the Scheduled Castes and tribes as well as other backward classes;(d)Management of hostels for benefit of the Scheduled Castes and tribes;(e)Preparing a plan for Gram Panchayats/Panchayat Samitis for eradication of illiteracy and for organising nursery Schools, balbaries, and Ratri Pathshalas to impart general education and getting the same implemented;(f)Conducting model welfare centres and crafts centres to impart training to the Scheduled Castes and tribes in cottage and village industries;(g)Provision for residential basic schools for the scheduled castes and tribes;(h)Providing marketing facilities for the goods produced by the members of the Scheduled Castes and the Scheduled tribes;(i)Constituting cooperative societies of Scheduled Castes and Scheduled Tribes;(j)Other welfare schemes for development and uplift of the scheduled Castes and the scheduled tribes;(xxii)Health and family welfare -(a)Extension of health and family welfare programmes;(b)Integrated measures for control and prevention of Mal nutrition;(c)Extensive encouragement to small family norm.(xxiii)Social welfare and social security including women's welfare -(a)Preparing and implementing an integrated plan for mentally and physically disabled persons;(b)Integrated management of pension for the old, the invalid and destitute, the disabled and widows;(c)Specific programmes for organisations of women and children and their development;(d)Maintenance of orphanage, reformatory home and welfare institutions;(e)Encouraging intercaste marriage and giving incentive money to the couple entering into such marriage, one of whom belongs to the scheduled caste or tribes;(f)Campaign against superstition, intoxication, untouchablity and others social evils;(g)Vigilance over theft, tax wasion, adulteration, usury and the like crimes;(h)Identification of bonded labourers and their rehabilitation;(i)Assistance to taking back of aboriginals infected land and to development of land given to landless labourers.(xxiv)Preservation and maintenance of Community assets -(a)Integrated provision for proper use of community assets constructed by government, local authority and other agenceis;(b)Encouraging peoples participation in this regard.(xxv)Public distribution system -(a)Integrated programme for arousing social consciousness pertaining to distribution of essential commodities;(b)Constant supervision for making the public distribution system efficient and transparent.(xxvi)Integrated management of child development programme - Help to Gram Panchayats/Panchayat Samitis.(xxvii)Raising cooperative activities -(a)Integrated management of programmes of cooperative based agriculture, milk production, pisciculture, forest and environment;(b)Encouraging integrated manner, the cooperative based handicraft, handloom, Tasar, lac and Malwari production;(c)Developing cooperative marketing system at the district level.(xxviii)Encouraging the common people to saving and development group saving norm.(xxix)Assistance to Gram Panchayats/Panchayat samitis in formation of self help groups.(xxx)Preparing integrated programme to activate villager towards self dependent village.(xxxi)maintenance of records of birth, death, marriage et al and arousing awareness in people to register birth and death.(xxxii)Others -(a)Making consolidated integral provision to face unforeseen situations and natural calamities;(b)Aiding Gram Panchayats/Panchayat Samities in providing casual medical help to the poorest;(c)(i)Cooperating in work of national interest and cooperating as desired, in census, collection of informations;(ii)Collection, compilation, analysis and timely renewal of desirable figures at Gram Panchayat, Panchayat Samiti and district levels;(d)To administer and control, as determined by the State Government by general or special orders from time to time, the personnel employed and posted in Panchayats, including the staff transferred to the Panchayats by the State Government.(B)(i)Merger of district rural development Agency into Zila Parishad of the district -Notwithstanding any thing contained in the Societies Registration Act or any other Act of the State for the time being in force, district rural development agency of the district shall be deemed merged into the Zila Parishad of the district and all assets and liabilities of the said agency and all functions thereof shall stand transferred to the concerned Zila Parishad and shall remain vested in that and the same shall be discharged and performed by the Zila Parishad concerned;(ii)Notwithstanding any thing contained in this Act or the rural or Bye-laws made thereunder, all the employees of the District Rural Development Agency shall, on the date of commencement of this subsection, have the same salary, allowances and benefits as the salary, allowances and benefits exist at present.(c)Additional powers of Zila Parishad in Scheduled area - Without prejudice to the generality of the powers endowed by this Act, the Zila Parishad in a scheduled area shall have following powers -(1)Making a plan for minor reservoirs up to the limit of an specified area, having ownership on them and managing the same;(2)Controlling the organisations and their work, in all social fields, transferred to them;(3)Having control of the sources and expenditure of the local scheme, in which tribal sub-scheme is included; and(4)Exercise of such other powers and discharge of such functions as the State Government may, under any law for the time being in farce, confer on it or Vest in it;(D)The functions of the Zila Parishad mentioned in sub-sections (A) and(C)of section (77) shall not affect other enactments/rules of the government for the time being in force, and their jurisdiction;(E)The Government may delegate powers by bringing about changes, after due deliberation, in the enactments/rules for the time being in force appertaining to the functions or additional functions of the Zila Parishad mentioned in sub-sections (A) and (C) of section (77).
