Section 279(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)Any of the powers, duties or functions conferred or imposed upon a Head of the Department of the Zilla Parishad by or under this Act may, subject to such rules as may be made under section 274, be exercised, performed or discharged by any officer or servant holding office under the Zilla Parishad whom the Head of the Department empowers in writing in this behalf.
