Section 94 in The Himachal Pradesh Panchayati Raj Act, 1994
94. Power of the State Government in relation to functions of Zila Parishad.
(1)Notwithstanding anything contained in the Act the State Government may, by general or special order, entrust to the Zila Parishad preparation of plans and implementation of schemes for economic development and social justice including those in relation to the matters listed in Scheduled-II.(2)The State Government may, by general or special order, add to any of the functions of Zila Parishad or withdraw the functions and duties entrusted to such a Zila Parishad, when the State Government undertakes the execution of any of the functions entrusted to the Zila Parishad. The Zila Parishad shall not be responsible for such functions so long as the State Government does not re-entrust such functions to the Zila Parishad.
