Section 93 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
93. Delegation of powers.
(1)The State Government, may by notification, delegate to or confer on any officer subordinate to it or to any Panchayat all or any of the powers conferred upon it by or under this Act, except the powers relating to framing of rules.(2)The powers delegated under sub-section (1) shall be exercised in accordance with the general or special order issued by the State Government in this behalf.(3)The State Government may by notification prescribe various authorities under this Act.
