Section 34 in Gorkhaland Territorial Administration Act, 2011
34. Power of supervision over municipalities, Panchayat Samitis, Gram Panchavats and Zilla Parishad.
(1)Notwithstanding the provisions of West Bengal Panchayat Act, 1973 or the West Bengal Municipal Act, 1993, the Gorkhaland Territorial Administration shall exercise general powers of supervision over Zilla Parishad, Panchayat Samities, Gram Panchayats and municipalities in the region constituted in accordance with the provisions of the Constitution of India, and it shall be the duty of every such Zilla Parishad, Panchayat Samiti, Gram Panchayat or municipality to give effect to any direction of the Gorkhaland Territorial Administration on matters of policy or planning for development.(2)The Gorkhaland Territorial Administration shall, until the Zilla Parishad is constituted under sub-section (1), exercise all the powers of the Zilla Parishad under section 153, 154. 155, 156, 157, 158, 159, 160, 161 and 162 of the West Bengal Panchayat Act, 1973.
