- [The Adhyaksha shall be the Executive head of the Taluk Panchayat and shall] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.],-(a)convene, preside at and conduct meetings of the Taluk Panchayat;(b)discharge all duties imposed and exercise all the powers conferred on him under this Act and the rules made thereunder and perform such functions entrusted to him by the Government from time to time;(c)[ exercise supervision and control over the Executive Officer for securing implementation of resolutions or decisions of the Taluk Panchayat or of the Standing Committees which are not inconsistent with the provisions of this Act or any general or specific directions issued under this Act] [Omitted Act 9 of 1996 w.e.f. 29.11.1995 and Inserted by 37 of 2003 w.e.f. 1.10.2003.](d)exercise overall supervision [and control] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.] over the financial and executive administration of the Taluk Panchayat and place before the Taluk Panchayat all questions connected therewith which shall appear to him to require its orders and for this purpose may call for records of Taluk Panchayat; and(e)have power to accord sanction upto a total sum of twenty-five thousand rupees in a year for the purpose of providing immediate relief to those who are affected by the natural calamities in the Taluk:Provided that the Adhyaksha shall place at the next meeting of the Taluk Panchayat for its ratification, the details of such sanctions.
