Section 34(2) in The West Bengal Panchayat Act, 1973
(2)The Upa-Pradhan shall -(a)exercise such of the powers, perform such of the (unctions and discharge such of the duties of the Pradhan as the Pradhan may; from time to time, subject to rules made in this behalf by the State Government, delegate to him by order in writing:Provided that the Pradhan may at any time withdraw all or any of the powers, functions and duties so delegated to the Upa-Pradhan;(b)during the absence of the Pradhan, exercise all the powers, perform all the functions and discharge all the duties of the Pradhan;(c)[ exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.] [Clause (c) inserted by W.B. Act 37 of 1984.]
