Section 54B in The Orissa Panchayat Samiti Act, 1959
54B. Delegation of powers
- The Government may. by notification, delegate all or any of their powers under this Act except those conferred upon them by Sections 20, 38, 41, 42, 47, 57, 57-A and 58 to any person or authority subordinate to them and may in like manner withdraw any power so delegated. The exercise of any powers delegated under this section shall be subject to such restrictions, limitations and conditions and to such control and revision by such authority as may be specified in the notification.
