Section 183(1) in The Punjab Panchayati Raj Act, 1994
(1)Notwithstanding anything contained in this Act, a Zila Parishad may by resolution delegate to the Chairman, Vice-Chairman, the Chief Executive Officer or any other employee of the Zila Parishad or of the State Government, all or any of the powers conferred upon the Zila Parishad under this Act except the power to make by- laws.
