(1)The Zilla Panchayat shall have powers to do all acts necessary for or incidental to, the carrying out of the functions entrusted or delegated to it and, in particular, and without prejudice to the foregoing powers to exercise all powers specified under this Act.(2)Subject to the general or special orders of the Government, a Zilla Panchayat may,-(a)incur expenditure on education or medical relief outside its jurisdiction;(b)provide for carrying out any work or measure likely to promote the health, safety, education, comfort, convenience or social or economic or cultural well-being of the inhabitants of the district;(c)contribute to associations of all India, State or Inter-State level, concerned with the promotion of local Government and to exhibition, seminars and conferences within the district related to the activities of Grama Panchayat, Taluk Panchayat and Zilla Panchayat; and(d)render financial or other assistance to any person for carrying on in the district any such activity which is related to any of the functions of the said bodies.
