Section 80 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
80. Delegation of powers of Kshettra Panchayat.
(1)With the exception of powers, duties and functions -(a)specified in the second column and against which no entry is shown in the third column of Schedule VI or the entry shown in the third column requires the power, duty or function to be exercised or performed by any particular officer or authority;(b)reserved or assigned to the Pramukh or the Khand Vikas Adhikari under this Act;a Kshettra Panchayat may delegate by resolution any of the powers, duties and functions conferred or imposed on or assigned to it under this Act:Provided that if any power, duty or function specified in the second column of Schedule VI is by the entry against it in the third column made delegable only to a specified officer or authority, the delegation in respect of such power, duty or function may be made to that officer or authority only.(2)Nothing in the foregoing provisions of this section shall be deemed to prevent a resolution of a Committee of a Kshettra Panchayat being carried into execution by an agency duly authorised in this behalf by or under this Act, or to preclude any servant of the Kshettra Panchayat from acting within the scope of his employment.
