- Subject to such restrictions and control [as may be prescribed,] [See Rules issued in G.O. Ms. No. 178, Rural Development (C4), dated 30th August 1999 at page 617 and published in Part III - Section 1(a) of the Tamil Nadu Government Gazette Extraordinary, dated 1st 1999.] the President may, by an order in writing, delegate any of his functions as such to the Vice-President and, in the absence of the Vice-President to any other member, provided that the exercise or discharge of any functions so delegated shall be subject to such further restrictions and conditions as may be laid down by the President and shall also be subject to his control and revision:Provided that he shall not delegate any functions which the Village Panchayat expressly prohibits him to delegate.Chairman and Vice-Chairman
