Section 42(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(1)The Government may entrust, conditionally or unconditionally to a Panchayat Samiti functions in relation to any matter to which the executive authority of the Government extends or in respect of functions which have been entrusted to the Government by the Central Government and the Panchayat Samiti shall be bound to perform such functions.
