Central Government Act
Section 28(2)(a) in The Manipur Panchayati Raj (As Passed By The Houses Of Parliament)
(a) exercise such of the powers, perform such of the functions and discharge such of the duties of Pradhan as the Pradhan may from time to time, subject to rules made in this behalf by the Government, delegate to him by order in writing: Provided that the Pradhan may at any time withdraw all or any of the powers, functions and duties so delegated to the Up- Pradhan;