Section 121(2) in The Punjab Panchayati Raj Act, 1994
(2)Subject to such terms as may be agreed upon, a Panchayat Samiti may delegate any of the following duties to a Gram Panchayat, namely :-(i)any matter under the direct administrative control of the Panchayat Samiti ;(ii)the construction, maintenance or improvement of any property under the control or management of the Panchayat Samiti.
