Section 51(2) in The Orissa Zilla Parishad Act, 1991
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for -(i)the conditions subject to which property may be acquired or transferred by sale, mortgage, lease, exchange or otherwise by a Parishad;(ii)regulating the duties, functions and powers of a Parishad;(iii)generally determining the relations between Grama Panchayat Samitis and the Parishad for the guidance of Parishads in all matter connected with the carrying out of the Provisions of this Act;(iv)regulation of all elections under this Act, including deposits to be made by candidates at an election to the office of the President, the conditions for forfeiture or refund of such deposit and the qualifications of a proposer or seconder;(v)specifying the responsibility of the District Level Officers of the Government to the Parishads;(vi)any other mater which has to be, or may be, prescribed under this Act.
