Section 138(1) in The Maharashtra Village Panchayats Act, 1959
(1)[The Zilla Parishad or the Panchayat Samiti may delegate to any of its presiding authorities or any officer] [These words were substituted for the words 'The Panchayat Mandal may delegate to the Chairman, Vice-Chairman or the District Village Panchayat Officer', by Maharashtra 5 of 1962.] the duties of encouraging the establishment and fostering the development of panchayats and of assisting panchayats in the proper exercise of the powers and performance of the duties conferred or imposed by or under this Act.
