Section 180 in The Punjab Panchayati Raj Act, 1994
180. Functions of Zila Parishads.
(1)Subject to such conditions as may be specified by the State Government from time to time, the Zila Parishad shall perform the following functions, namely:-(1)Agriculture:. -(i)promotion of measures to increase agricultural productions and to popularise the use of improved agricultural improvements and the adoption of improved agricultural practices;(ii)opening and maintenance of agricultural seed farms and commercial farms;(iii)establishment and maintenance of godowns;(iv)conducting agricultural fairs and exhibitions;(v)management of agricultural and horticultural extension of training centres;(vi)training of farmers;(vii)land Improvement and soil conservation.(2)Irrigation ground water resources and Watershed Development:. -(i)construction, renovation and maintenance of minor irrigation works and lift irrigation ;(ii)providing for the timely and equitable distribution and full use of water under irrigation schemes under the control of the Zila Parishad ;(iii)development of ground water resources ;(iv)installation of Community Pump Sets and water works ;(v)watershed development programmes.(3)Horticulture:. -(i)rural parks and gardens ;(ii)promotion of cultivation of fruits and vegetables ;(iii)development of farms.(4)Statistics :. -(i)publication of statistical and other information relating to activities of Panchayat Samiti and Zila Parishad ;(ii)co-ordination and use of statistics and other information required for the activities of the Panchayat Samiti and Zila Parishad ;(iii)periodical supervision and evaluation of project and programme entrusted to the Panchayat Samiti and Zila Parishad.(5)Rural electrification including distribution of electricity.(6)Distribution of Essential Commodities.(7)Soil Conservation:. -(a)soil conservation measures ;(b)land reclamation and land development works.(8)Marketing:. -(a)development of regulated markets and marketing yards ;(b)grading and quality control of agricultural projects ;(9)Social Forestry:-(a)organising campaign for tree planting ;(b)planting and maintenance of trees.(10)Animal Husbandry and Dairying :. -(a)establishment of Vaterinary Hospitals and Dispensaries;(b)setting up of mobile diagnostic and clinical laboratories;(c)breeding farms for cows and pigs ;(d)poultry farms, duck farms and goat farms ;(e)common cold storage facility for dairy, poultry and fishery products;(f)fodder development programmes ;(g)promotion of dairy farming, poultry and piggery ;(h)prevention of epidemics and contagious diseases.(11)Minor Forest Produce and Fuel and Fodder :. -(a)promotion of social and farm forestry, fuel plantation and fodder development ;(b)management of minor forest produce of the forests raised in community lands ;(c)development of wasteland.(12)Fisheries:. -(a)fish seed production and distribution ;(b)development of pisiculture in private and community tanks;(c)development of inland fisheries ;(d)fish curing and drying ;(e)assistance to traditional fishing ;(f)organising fish marketing co-operatives ; and(g)welfare schemes for the uplift and development of fishermen.(13)Household and Small Scale Industries including food processing:. -(a)identification of traditional skills in the locality and developing household industries ;(b)assessment of raw material requirements so as to ensure timely supply ;(c)design and production to suit the changing consumer demand ;(d)organisation of training programme for craftsman and artisans ;(e)laison to tap bank credit for this programme ;(f)popularising and marketing of finished products ;(g)promotion and development of industrial estates ;(h)organising khadi, handloom, handicraft and village and cottage industries ;(i)supply of improved tool kits to rural artisans and imparting of training in their use ;(j)setting up of rural centres for repair and maintenance of tractors, diesel engines, electric motor and other agricultural implements and electric articles.(14)Rural Roads:. -(a)construction and maintenance of roads other than National and State Highways ;(b)bridges and culverts coming under roads other than National and State Highways ;(c)constructions and maintenance of office buildings of Zila Parishad ;(d)identification of major link roads connecting markets, educational institutions, health centres and link roads;(e)organising voluntary surrender of lands for new roads and for widening of existing roads.(15)Health and Hygiene:. -(a)establishment and maintenance of hospitals, primary health centres and dispensaries (except medical college hospitals, T.B. Sanitoriums, leprosy hospitals and mental hospitals) ;(b)implementation of immunisation and vaccination programme ;(c)health education activities ;(d)maternity and child health activities ;(e)family welfare activities ;(f)organising health camps with Panchayat Samiti and Gram Panchayat ;(g)measures against environment pollution.(16)Rural Housing:. -(a)identification of houseless families;(b)implementation of house building programmes in the districts ;(c)popularising low cost housing.(17)Education:. -(a)promotion of educational activities including the establishment and maintenance of primary and secondary schools ;(b)planning of programme for adult education and library facilities ;(c)extension work for propagation of science and technology to rural areas ;(d)survey and evaluation of educational activities ;(e)establishment and maintenance of general hostels, ashram schools and orphanages.(18)Social Welfare and Welfare of Weaker Sections:. -(a)extension of educational facilities to the Scheduled Castes, and Backward Classes by giving scholarships, stipends, boarding, grants and the grants for the purchase of books and other accessories ;(b)managing hostels for the benefits of Scheduled Castes and Backward Classes;(c)organising nursery schools, balwadis, night schools and libraries to eradicate illiteracy and impart general education;(d)conduct of Model Welfare Centres and Crafts Centres to train Scheduled Castes and Backward Classes in cottage and rural industries;(e)managing residential basic schools for Scheduled Castes and Backward Classes;(f)providing facilities for marketing of goods produced by members of the Scheduled Castes and the Backward Classes;(g)organising co-operative societies of Scheduled Castes and Backward Classes;(h)other welfare schemes for the uplift and development of Scheduled Castes and Backward Classes.(19)Poverty Alleviation Programmes. -Planning supervision, monitoring and implementation of poverty alleviation programmes.(20)Social Reforms Activities. -(a)Women's Organisation and Welfare;(b)Children's Organisation and Welfare;(c)local vagrancy relief;(d)maintenance of Social Welfare Institutions such as Poor Home Orphanages, Rescue Shelters and the like;(e)sanctioning and distribution of pension for widows, old and physically disabled destitutes and allowances for unemployed and couples of inter-caste marriages in which one party is a member of a Scheduled Caste or a Backward Class;(f)control of fire outbreaks;(g)campaign against superstition, casteism, untouchability, alcoholism, expensive marriages and social functions and dowry (and conspicuous consumptions);(h)encouraging community marriages and inter-caste marriages;(i)vigilance against economic offences such as smuggling, tax evasion, food adulteration;(j)assistance for developing lands assigned to landless labourers;(k)identify free and rehabilitate bonded labour;(l)organise cultural and recreational activities;(m)encouragement of sports and games and construction of rural stadium;(n)give new form and social content to traditional festivals.(21)Verification of weights and measures in shopping establishments.(22)Promotion of thrift and savings through -(i)small savings campaign; and(ii)fight against spurious money lending practices and rural indebtedness.(2)In addition to the functions specified under sub-s. (1) the Zila Parishad may -(a)manage or maintain any work of public utility or any institution vested in it or under its control and management;(b)acquire and maintain village huts and markets;(c)make grants to Panchayat Samiti and Gram Panchayats;(d)adopt measures for the relief of distress;(e)co-ordinate and integrate the development plans and schemes prepared by Panchayat Samitis in the district;(f)examine and sanction the budget estimates of the Panchayat Samitis in the district;(g)undertake or execute any scheme extending to more than one block;(h)take over the maintenance and control of any rural bridges, tank, ghat, well, channel or drain, belonging to a private owner or any other authority on such terms as may be agreed upon.(3)The Zila Parishad may be vested by the State Government with such powers under any other law as the State Government may deem fit.(4)The Zila Parishad of two or more adjacent districts may jointly undertake and execute any development scheme on such terms and conditions as may be mutually agreed upon.
