Section 28(2) in The Manipur Panchayati Raj Act, 1994
(2)The Up-Pradhan shall-(a)exercise such of the powers, perform such of the functions and discharge such of the duties of Pradhan as the Pradhan may from time to time, subject to rules made in this behalf by the Government, delegate to him by order in writing:Provided that the Pradhan may at any time withdraw all or any of the powers, functions and duties so delegated to the Up-Pradhan;(b)during the absence of the Pradhan, exercise all the powers, perform all the functions and discharge all the duties of the Pradhan;(c)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by rules made in this behalf, prescribe.
