(1)The Government may, by notification, authorise any authority or officer not below the rank of a Collector to exercise in regard to any Panchayat or any class of Panchayats in any area or all Panchayats in any area, any of the powers vested in them by this Act except the power to make rules and may, in like manner, withdraw such authority.(2)The Inspector or the Collector may, by notification, authorise any officer not below the rank of a Revenue Divisional Officer to exercise in respect of any Panchayat Union Council or any class of Panchayat Union Councils or all Panchayat Union Councils in the area under the jurisdiction of such officer, any of the powers vested by this Act on the Inspector or the Collector, as the case may be, and may, in like manner, withdraw such authority.(3)The Inspector or the Collector may, by notification, authorise any officer not below the rank of a Commissioner to exercise in respect of any Village Panchayat or any class of Village Panchayats or all Village Panchayats in the panchayat development block any of the powers vested by this Act on the Inspector or the Collector, as the case may be, and may, in like manner, withdraw such authority.(4)The exercise of any power delegated under sub-sections (1) to (3) shall be, subject to such restrictions and conditions as may be prescribed or as may be specified in the notification and also to control and revision by the delegating authority, or where such authority is the Government by such officer as may be empowered by the Government in this behalf. The Government shall also have power to control and revise the acts or proceedings of any officer so empowered.(5)The exercise of any power conferred on the Inspector or the Collector by any of the provisions of this Act including sub-sections (2) to (4) of this section shall, whether such power is exercised by the Inspector or the Collector himself or by any officer to whom it has been delegated under sub-section (2) or (3), be subject to such restrictions and conditions as may be prescribed and also control by the Government or by such officer as may be empowered by them in this behalf. The Government shall also have power to control the acts or proceedings of any officer so empowered.
