Section 83(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The state Government may, by general or special order, add to any of the function of the Panchayat Samiti or withdraw the functions and duties entrusted to such a Panchayat Samiti when the State Government undertakes the execution of any of the functions entrusted to the Panchayat Samiti. The Panchayat Samiti shall not be responsible for such functions so long as the State Government does not re-entrust such functions to the Panchayat Samiti.
