Section 51 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
51. Entrustment of certain functions of State Government to Janpad Panchayat.
(1)The State Government may entrust, to a [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] functions in relation to any matter to which the executive authority of the State Government extends or in respect of functions which have been entrusted to the State Government by the Central Government and the [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall be bound to perform such functions. It shall have necessary powers to perform such functions.(2)Where functions are entrusted to a [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] under sub-section (1), the [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall in the discharge of those functions, act as an agent of the State Government.(3)There shall be paid by the State Government to the [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] such sum as may be deemed necessary for discharging the functions entrusted to it under this section.(4)The [Janpad Panchayat or Zila Panchayat] [Substituted by M.P. Act No. 43 of 1997 (w.e.f. 5-12-1997).] shall, for the purposes of discharging the functions entrusted to it under this section, be under the general control of the State Government or any other authority appointed by it and shall comply with such directions as may from time to time be given to it.
