Section 53(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)The State Government may, by general or special order, add to any of the functions of Panchayats or withdraw the functions and duties entrusted lo such Panchayatas, when the State Government undertakes the execution of any of the functions entrusted to Panchayat. The Panchayat shall not be responsible for such functions so long as the State Government does not re-entrust such functions to the Panchayats.Powers of Panchayats
