(1)The President shall,-(a)[ convene the meetings of the Village Panchayat and of the Grama Sabha;] [Substituted for the words '(a) convene the meetings of the Village Panchayats'; by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).](b)have full access to the records of the Village Panchayat;(c)discharge ail the duties specifically imposed and exercise all the powers conferred on the President by this Act.(d)[ execute or implement all schemes, programmes or activities as may be entrusted to village panchayat from time to time.] [Inserted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2008 (Tamil Nadu Act 41 of 2008).](2)No official correspondence between the Village Panchayat and the Government shall be conducted except through the President. The President shall be bound to transmit communications addressed through him by the Executive Authority to the Government or by the Government to the Executive Authority.
