Section 130 in The Punjab Panchayati Raj Act, 1994
130. Power of Panchayat Samiti to delegate.
(1)Notwithstanding anything contained in this Act, a Panchayat Samiti may by resolution delegate to the Chairman, Vice-chairman, the Executive Officer or any other employee of the Panchayat Samiti or of the State Government, all or any of the powers conferred upon the Panchayat Samiti under this Act except the power to make by-laws.(2)The Chairman may, by an order in writing, delegates any of his powers and functions also to the Vice-Chairman :Provided that he shall not delegate any powers or functions which the Panchayat Samiti expressly forbids him to delegate.(3)Every order made under this section shall be communicated to the Panchayat Samiti.(4)The Chairman shall have power to modify or withdraw any powers or functions delegated to the Vice-Chairman under sub-section (1).
