Section 77(4) in Jharkhand Panchayat Raj Act, 2001
(4)Exercise of such other powers and discharge of such functions as the State Government may, under any law for the time being in farce, confer on it or Vest in it;(D)The functions of the Zila Parishad mentioned in sub-sections (A) and(C)of section (77) shall not affect other enactments/rules of the government for the time being in force, and their jurisdiction;(E)The Government may delegate powers by bringing about changes, after due deliberation, in the enactments/rules for the time being in force appertaining to the functions or additional functions of the Zila Parishad mentioned in sub-sections (A) and (C) of section (77).
