Under Section 3A of the Act, the District Magistrate with the sanction of the Commissioner, and by an Order in writing, may delegate its power of appointment, and if unable to exercise it personally, he shall do so to Sub-divisional Officers as regards the appointment of all members of the panchayat within their respective jurisdictions. If there is no Officer in independent charge of the Sadar Sub-Division, he shall himself appoint the chief members of the panchayats in it by whatever designation they are locally known, and may delegate to the Joint or Deputy Magistrate in charge of the department at headquarters the power of appointment of ordinary members.
