Section 100(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)A Zilla Parishad shall, in relation to measures for the amelioration of the conditions of the Scheduled Castes and Scheduled Tribes and of any socially and educationally backward classes and in particular in the removal of untouchability, carry out the directions given or orders issued from time to time by the State Government and the Zilla Parishad shall provide adequate sums for the purpose.
