Section 109 in The Punjab Panchayati Raj Act, 1994
109. Powers, functions and duties of Chairman of Panchayat Samitis.
- The Chairman of a Panchayat Samiti shall -(a)convene and preside over and conduct meetings of the Panchayat Samiti;(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 as may be entrusted to him by the State Government from time to time;(c)exercise supervision and control over the Executive Officer of the Panchayat Samiti for securing implementation of resolutions or decisions of the Panchayat Samiti or of the Standing Committees which are not inconsistent with the provisions of this Act or any general or specific directions issued by the State Government under this Act;(d)exercise overall supervision over the financial and executive administration of the Panchayat Samiti and place before the Panchayat Samiti all questions connected therewith which appear to him to require its orders and for this purpose may call for records of the Panchayat Samiti; and(e)have powers 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 natural calamities in the Panchayat Samiti area :Provided that the Chairman shall place at the next meeting of the Panchayat Samiti for its ratification, the details of such sanctions.
