Section 192 in Andhra Pradesh Panchayat Raj Act, 1994
192. Powers and functions of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.].
(1)Every [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall exercise such powers and perform such functions as may be entrusted to it by rules made in this behalf with regard to the subjects enumerated in the First Schedule. The [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall also have the power to -(i)examine and approve the budgets of [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the district;(ii)distribute the funds allotted to the district by the Central or State Government among the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and Mandals in the district for which [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] are not constituted;(iii)co-ordinate and consolidate the plans prepared in respect of the Mandals in the district and prepare plans in respect of the entire district;(iv)secure the execution of plans, projects, schemes or other works either solely relating to the individual Mandals or common to two or more Mandals in the district;(v)supervise generally the activities of the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the district;(vi)exercise and perform such of the powers and functions of the District Board including the powers to levy any tax or fees, as may be transferred to it under this Act;(vii)exercise and perform such other powers and functions in relation to any development programme as the Government may by notification confer on or entrust to it;(viii)advise Government on all matters relating to development activities and maintenance of services in the district, whether undertaken by local authorities or Government;(ix)advise Government on the allocation of work among Gram Panchayats and [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] and coordination of work between the said bodies and among the various Gram Panchayats themselves;(x)advise Government on matters concerning the implementation of any statutory or executive order specially referred by the Government to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(xi)collect such data as it deems necessary;(xii)publish statistics or other information relating to the activities of the local authorities;(xiii)require any local authority to furnish information regarding its activities;(xiv)accept trusts relating exclusively to the furtherance of any purpose for which its funds may be applied;(xv)establish, maintain, or expand secondary, vocational and industrial schools;(xvi)borrow money for carrying out the purposes of this Act with the previous approval of the Government and subject to such terms and conditions as may be prescribed.(2)The [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may, with the approval of the Government levy contributions from the funds of the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] in the district.
