Section 44 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
44. Relationship of Panchayat Samitis with Gram Panchayats.-
(1)Notwithstanding anything to the contrary in the Punjab Gram Panchayat Act, 1952, a Fanchayat Samiti shall, in the manner prescribed, exercise such supervision and control over the performance of all or any of the administrative functions of, the Gram Panchayats within its area or any part thereof as may be specified by the Government by an order issued in this behalf and also render such technical and financial assistance as may be required by the Gram Panchayats within the area of the Panchayat Samiti for the implementation of development schemes which are beyond the powers of such Panchayats to execute.(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.
