Section 76 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
76. Powers and functions of Chairman of Panchayat Samiti.
- Subject to the provisions of this Act and the rules or regulations made thereunder-(1)The Chairman of a Panchayat Samiti shall-(a)convene, preside at and conduct meeting of the Panchayat Samiti;(b)have access to the records of the Panchayat Samiti;(c)exercise supervision and control over the acts of officers and servants of or under the Zilla Parishads and working in the Block in matters of execution or administration (including the carrying into effect the resolutions and decisions of the Panchayat Samiti) and the accounts and records of the Panchayat Samiti;(d)in relation to works and development schemes to be undertaken from block grants, exercise such power of sanctioning acquisition of property or sale or transfer thereof as may be specified by the State Government.(2)The Chairman of a Panchayat Samiti may -(a)call for any information, return, statement, account or report from any officer or servant working under the Panchayat Samiti;(b)enter on and inspect any immovable property in the Block occupied by the Zilla Parishad, or any institution in the Block under control and management of the Zilla Parishad, or the Panchayat Samiti or any work or development scheme in progress in the Block undertaken by the Zilla Parishads or the Panchayat Samiti or under its direction.
