Section 32 in Andhra Pradesh Panchayat Raj Act, 1994
32. Functions of the Executive Authority.
- The Executive Authority shall -(a)be responsible for implementing the resolutions of the Gram Panchayat and of the Committee thereof:Provided that where the Executive Authority considers that a resolution has not been legally passed or is in excess of the powers conferred by this Act or that if carried out, it is likely to endanger human life or health or the public safety, the Executive Authority shall:(i)where he is the Sarpanch directly;(ii)where he is not the Sarpanch, through the Sarpanch, refer the matter to the Commissioner for orders, and his decision shall be final;(b)control all the officers and servants of the Gram Panchayat;(c)exercise all the powers and perform all the functions specifically conferred or imposed on the Executive Authority by or under this Act and subject to all restrictions and conditions imposed by or under this Act, exercise the executive power for the purpose of carrying out the provisions of this Act and be directly responsible for the due fulfilment of the purpose thereof.
