Section 183 in The Punjab Panchayati Raj Act, 1994
183. Power of Zila Parishad delegate.
(1)Notwithstanding anything contained in this Act, a Zila Parishad may by resolution delegate to the Chairman, Vice-Chairman, the Chief Executive Officer or any other employee of the Zila Parishad or of the State Government, all or any of the powers conferred upon the Zila Parishad under this Act except the power to make by- laws.(2)The Chairman may, by an order in writing, delegate any of his powers and functions also to the Vice-Chairman:Provided that he shall not delegate any powers or functions which the Zila Parishad expressly forbids him to delegate.(3)Every order made under this section shall be communicated to Zila Parishad.(4)The Chairman shall have power to modify or withdraw any powers or functions delegated to the Vice-Chairman, under sub-section (1).
