Section 17(2) in The Bihar Panchayat Raj Act, 2006
(2)The Up-Mukhiya shall.-(a) Exercise such of the powers, perform such of the functions and discharge such of the duties of Mukhiya as the Mukhiya may from time to time, subject to Rules made in this behalf by the Government, delegate to him by order in writing :Provided that the Mukhiya may at any time withdraw all or any of the powers, functions and duties so delegated to the Up-Mukhiya;(b)during the absence of the Mukhiya exercise all the powers, perform all the functions and discharge all the duties of the Mukhiya Provided that as soon as the Mukhiya returns from absence, he will resume the exercise of all such powers and shall start performing all the functions and discharging all the duties of the Mukhiya;(c)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by Rules made in this behalf, prescribe.
