115ZA. Functions, powers and duties of the Member-Secretary.
(1)Save as otherwise expressly provided by or under this Act, the Member Secretary shall,-(a)exercise all the powers specially imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)lay down the duties of and supervise and control the officers and official of, or holding office under the Taluka Panchayat in accordance with rules made by the Government;(c)supervise and control the execution of all works of the Taluka Panchayat;(d)take necessary measures for the speedy execution of all works and developmental Schemes of the Taluka Panchayat;(e)have custody of all papers and documents connected with the proceedings of the meetings of the Taluka Panchayat and its Committees.(f)draw and disburse moneys out of the Taluka Panchayat fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.(2)The Member-Secretary shall attend every meeting of the Taluka Panchayat and any committees thereof and take part in the discussion but shall not have the right to move any resolution or to vote. If, in the opinion of the Member-Secretary, and proposal before the Taluka Panchayat is violative of or inconsistent with the provisions of this Act or any other law or the rules or orders made thereunder, it shall be his duty to bring the same to the notice of the Taluka Panchayat.(3)The Member-Secretary shall within fifteen days from the date of the meeting of the Taluka Panchayat or of any of its committees, submit to the Government every resolution of the Taluka Panchayat or any of its committees which in his opinion is inconsistent with the provisions of this Act or any other law; and shall not implement such resolution otherwise than as decided by the Government.(4)All Officers of the Taluka Panchayat shall assist the Member-Secretary in the performance of his duties.
