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State of Haryana - Section

Section 23 in Haryana Panchayati Raj Act, 1994

23. Functions of Panchayat Samiti which may be delegated to Gram Panchayat.

- The Panchayat Samiti may and shall, if so required by Government, delegate any of the following functions and duties to the Gram Panchayat, namely:-
(a)any matter under the direct administrative control of the Panchayat Samiti;
(b)the maintenance or improvement of any property under the control or management of the Panchayat Samiti; and
(c)the control and management of cattle pond which are under the control of the Panchayat Samiti:
Provided that funds necessary for the performance of the functions and duties so delegated shall be placed by the Panchayat Samiti at the disposal of the Gram Panchayat and in case of default, the Government may, by order in writing, direct the persons having the custody of the Panchayat Samiti Fund to place the funds at the disposal of the Gram Panchayat.