Section 130(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in this Act, a Panchayat Samiti may by resolution delegate to the Chairman, Vice-chairman, the Executive Officer or any other employee of the Panchayat Samiti or of the State Government, all or any of the powers conferred upon the Panchayat Samiti under this Act except the power to make by-laws.
