Section 279(6) in Telangana Panchayat Raj Act, 2018
(6)A Mandal Praja Parishad or a Zilla Praja Parishad or any person performing any responsibilities, functions and exercising powers by or under the provisions of this Act may delegate its or his responsibilities, functions or powers, in writing, to any person or authority, subject to such restrictions, limitations and conditions as may be prescribed and also to control and revision by the Government:Provided that the Chairperson of a Zilla Praja Parishad shall not delegate his powers to any person or authority other than the Vice-Chairperson of the Zilla Praja Parishad, if he is in office.
