174. Delegation of powers and functions of Government to Panchayat.
(1)The Government may, by notification in the Gazette, from time to time delegate to the Panchayat at any level, any of the powers and functions of the Government as may be specified in the notification in respect of any matter which is not provided in this Act subject to such restrictions and conditions as may be specified therein.(2)Where the Government delegates a function under sub-section (1) to panchayat at any level, it shall allot to that panchayat such fund and personnel as may be necessary to enable the Panchayat to discharge the functions so delegated.
