Section 11 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958
11. Power of the several office bearers of the Panchayat.
- Subject to such resolution as the Sarvodaya Panchayat may pass, from lime to time, the several office bearers of the panchayat shall exercise the following powers:-(a)The Chairman shall exercise over all and general control over all the affairs of Sarvodaya Panchayat and shall be the ex-officio treasurer and shall have the custody of all the moveable properties of the Sarvodaya Panchayat.(b)The Secretary shall, subject to the control of the Chairman, be responsible for the executive administration of the Sarvodaya Panchayat.(c)The Secretary shall be the Officer to sue or be sued on behalf of the Sarvodaya Panchayat and all instruments and contracts by, or on behalf of, the Sarvodaya Panchayat shall be in the name of the Secretary(d)Whenever the Secretary requires relief from work, it shall be competent for the Chairman to grant such relief by making such suitable arrangements as necessary for the conduct of the work by utilising the services of one or more panchayatdars of the panchayat.
