Section 44(2) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(2)Subject to such terms as may be agreed upon, a Panchayat Samiti may delegate any of the following duties to a Gram Panchayat, namely:-(i)any matter under the direct administrative control of the Panchayat Samiti;(ii)the construction, maintenance or improvement of any property under the control or management of the Panchayat Samiti.
