Section 26 in The Orissa Bhoodan and Gramdan Rules, 1972
26. Powers and functions of the President.
- The executive authority of the Parishad shall vest in the President who shall-(a)give effect to the resolution of the Parishad in relation to matters entrusted to it under the Act;(b)make an application to the Tahsildar having jurisdiction for eviction of the allottee for the land under Section 23 of the Act ;(c)administer the funds of the Grama Parishad;(d)convene, preside over and conduct the meetings ; and(e)exercise such other powers, discharge such other duties and perform such other functions as may be conferred or imposed on or assigned to him.
