(1)The Government may, by notification in the Gazette, authorise a superior officer to exercise in any Panchayat area in regard to any Panchayat or any class of Panchayats or all panchayats any of the powers vested in them by this Act except the power to make rules, and may in like manner withdraw such authorisation.(2)The government may, by notification authorise any officer to exercise in any panchayat in each district or any class of Panchayats or all Panchayats any power vested by this Act or the rules made thereunder and may in like manner withdraw such authorisation.(3)The exercise of any power delegated under sub-section (1) or sub-section (2) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification. The Government shall also have power to control and revise the acts or proceedings of any person so empowered.
