(6)Subject to any directions given or restrictions imposed by the Government or the Panchayat Union Council, the Commissioner may, by an order in writing, delegate any of his functions to any officer or servant of the Panchayat Union Council or to any servant of the Government. The exercise or discharge of any functions so delegated shall be, subject to such restrictions, limitations and conditions as may be laid down by the Commissioner and shall also be subject to his control and revision.
