Section 138 in The Maharashtra Village Panchayats Act, 1959
138. Delegation of duties, etc.
(1)[The Zilla Parishad or the Panchayat Samiti may delegate to any of its presiding authorities or any officer] [These words were substituted for the words 'The Panchayat Mandal may delegate to the Chairman, Vice-Chairman or the District Village Panchayat Officer', by Maharashtra 5 of 1962.] the duties of encouraging the establishment and fostering the development of panchayats and of assisting panchayats in the proper exercise of the powers and performance of the duties conferred or imposed by or under this Act.(2)It shall be competent to the [Zilla Parishad or Panchayat Samiti] [These words were substituted for the words 'Panchayat Mandal' by Maharashtra 5 of 1962.] to accept and utilise in an honorary capacity, in the performance of any of duties which may be delegated under sub-section (1) the services of any person who in the opinion of [such Zilla Parishad or as the case may be, Panchayat Samiti] [These words were substituted for the words 'such Mandal', try Maharashtra 5 of 1962.] is specially fitted to assist it in this behalf.
