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State of Tripura - Section

Section 44 in Tripura Panchayats Act, 1993

44. Delegation of functions of Gram Panchayat to its Pradhan.

- A Gram Panchayat may, at a meeting specially convened for the purpose, by a resolution delegate to its Pradhan such day to day duties or powers of the Gram Panchayat as it thinks fit and may at any time by a resolution withdraw or modify the same :Provided that when any financial power is delegated to a Pradhan or such power is withdrawn or modified ,the Gram Panchayat shall forthwith give intimation thereof to the prescribed authority.