(1)Zila Parishad shall advise, supervise and co-ordinate the functions of the Panchayat Samitis in the district.(2)Without prejudice to the generality of the provisions of sub-section (1), a Zila Parishad shall have power to-(a)give advice to Panchayat Samitis on its own motion or on the requirement of the Government or at the request of a Panchayat Samiti;(b)co-ordinate and consolidate development plans prepared in respect of Panchayat Samitis;(c)secure the execution of plans, project, schemes or other works common to two or more Panchayat Samitis in the district;(d)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;(e)advise Government on all matters relating to development activities and maintenance of services in the district, whether undertaken by Local Authorities or Government;(f)advise Government on the allocation of work among Gram Panchayats and Panchayat Samitis and co-ordinate their work;(g)advise Government on matters concerning the implementation of any statutory or executive order specially referred to by the Government to the Zila Parishad; and(h)examine and approve the budget of Panchayat Samitis in the manner laid down in section 102 of this Act.(3)The Zila Parishad may, with the prior approval of the Government, levy contribution from the funds of the Panchayat Samitis in the district.(4)Notwithstanding anything contained to the contrary in this Act, a Zila Parishad shall, when required by the Government to do so, by an order in writing, exercise such supervision and control over the performance of all or any of the administrative functions of the Gram Panchayat and Panchayat Samiti within the district or any part thereof, as may be specified in the said order.
