Section 80(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)The Chairperson shall-(a)be responsible for maintenance of the records of the Anchal Samiti;(b)have general responsibility for the financial and executive administration of the Anchal Samiti;(c)exercise administrative supervision and control over the work of the staff of the Anchal Samiti and the officers and employees whose services may be placed at the disposal of the Anchal Samiti by the State Government.(d)for the transaction of business connected with this Act or for the purpose of making any order authorized thereby, exercise such powers, perform such functions and discharge such duties as may be exercise, performed or discharged by the Anchal Samiti under this Act or the rule· made thereunder;Provided that the Chairperson shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised/performed or discharged by the Anchal Samiti at a meeting; and(e)exercise such other powers, perform such other functions and discharge such other duties as the Anchal Samiti may, by general or special resolution, direct or as the State Government may, by rule made in this behalf, prescribe.
