Section 3(5) in The Orissa Zilla Parishad Act, 1991
(5)Every non-official member of a Parishad shall, subject to such restrictions as may be prescribed, have power to inspect and supervise the primary educational institutions, hospitals and dispensaries, agricultural farms and veterinary dispensaries, and hospitals situated within the jurisdictions of the Parishad and shall submit his report along with his suggestion to the Parishad which shall, after examining the same, advise the Government as to the course of action to be adopted.
