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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)The Chairman may, by an order in writing, delegate any of his powers and functions also to the Vice-Chairman:Provided that he shall not delegate any powers or functions which the Panchayat Samiti expressly forbids him to delegate.