Section 118(2) in The West Bengal Panchayat Act, 1973
(2)The Sahakari Sabhapati shall -(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Sabhapati as the Sabhapati 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 Sabhapati may at any time withdraw the powers and functions delegated to the Sahakari Sabhapati;(b)during the absence of the Sabhapati, exercise all the powers, perform all the functions and discharge all the duties of the Sabhapati;(c)[ exercise such other powers, perform such other functions and discharge such other duties as the Panchayat Samiti 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.]
