197. Certain powers and functions of District Panchayat to be notified by the Government.
(1)It shall be lawful for the Government, from time to time, to direct by notification that, -(a)any of the powers and functions of the Village Panchayat or Panchayat Union Council or of the Government; or(b)any road, bridge, channel, building or other property movable, or immovable which is vested in the Village Panchayat or the Panchayat Union Council or the Government and which is situated in the district,shall, with the consent of the District Panchayat and subject to such exemption and conditions as the Government may make and impose, be exercised or placed under the control and administration of the District Panchayat for the purposes of this Act and, thereupon, such powers and functions and such road, bridge, channel, building or other property, shall be under the control and administration of the District Panchayat, subject to all exceptions and to all charges and liabilities affecting the same.(2)It shall be competent for the Government, by notification, to resume any of the powers and functions or property, placed under the control of the District Panchayat under sub-section (1), on such terms as the Government may determine.
