(4)Without prejudice to the generality of the for forgoing provisions the President of a Panchayat shall, -(a)preside over and regulate the meetings of the Panchayat and Grama Sabha of which he is the President;(b)exercise supervision and control over the acts done and actions taken by all officers and employees of the Panchayat and prepare their confidential reports;(c)incur contingent expenditure upto such limit as may be fixed by the Government from time to time;(d)authorise payment and refunds pertaining to the Panchayat;(e)[ ***] [Omitted by Act 7 of 1995.](f)cause to be prepared all statements and reports required by or under this Act;(g)exercise such other powers and discharge such other functions as may be conferred or imposed upon him by this Act or rules made there under.
