Section 93(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Without prejudice to the generality of the provisions of sub-section (1) a Zila Parishad shall have power to-(a)examine and approve the budget of Panchayat Samitis in the manner laid down in section 82;(b)issue directives to Panchayat Samitis with, respect to the efficient performance of their duties. Such directives shall be binding on the Panchayat Samiti provided that if any Panchayat Samiti does not accept any such directive, it may return the same with its comments to the Zila Parishad with a resolution passed by a two-thirds majority of its Members. The Zila Parishad shall thereupon consider the aforesaid comments of the Panchayat Samiti and shall pass orders in regard thereto which shall be final;(c)give advice to Panchayat Samitis on its own motion or on the requirement of the Government or at the request of a Panchayat Samiti;(d)co-ordinate and consolidate development plans prepared in respect of Panchayat Samitis;(e)secure the execution of plans, projects, schemes or other works common to two or more Panchayat Samitis or blocks in the district;(f)exercise and perform such other powers and functions in relation to any development programme as the Government may, by notification, confer on or entrust to it;(g)advise Government on all matters relating to development activities and maintenance of services in the district, whether undertaken by local authorities or Government;(h)advise Government on the allocation of work among Panchayats and Panchayat Samitis and co-ordinate their work; and(i)advise Government on matters concerning the implementation of any statutory or executive order specially referred by the Government to the Zila Parishad.
