Section 57(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)With the exception of a power, duty or function -(a)specified in the second column and against which no entiy is shown in the third column of Schedule IV or the entry shown in the third column requires the power, duty or function to be exercised or performed by any particular officer or authority;(b)reserved or assigned to the Adhyaksha by clauses (a) and (b) of sub-section (2) of Section 56 or by Section 58; and(c)reserved to the Mukhya Adhikari of a Zila Panchayat under Section 78;a Zila Panchayat may delegate by regulation all or any of the powers duties or functions conferred or imposed on or assigned to it under this Act :Provided that if any power, duty or function specified in the second column of Schedule IV, is by the entry against it in the third column, made delegable only to a specified officer or authority, the delegation in respect of such powers, duty or function may be made to that officer or authority only.
