Section 53 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
53. Power to delegate.-
Notwithstanding anything contained in this Act, a Panchayat Samiti may, by resolution, delegate to the Chairman, Vice-Chairman, the Executive Officer or any other servant of the Panchayat Samiti or of the Government, all or any of the powers conferred upon the Panchayat Samiti under this Act except the power to make by-laws under section 45.
