Section 55 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
55. Delegation of power of the Chairman.-
(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.(2)Every order made under this section shall be communicated to the Panchayat Samiti.(3)The Chairman shall have power to modify or withdraw any powers or functions delegated to the Vice-Chairman under sub-section (1).
