Section 32(1) in Telangana Panchayat Raj Act, 2018
(1)The Sarpanch shall,-(a)exercise all the powers and perform all the functions specifically conferred or imposed on the Sarpanch by this Act or the rules made thereunder;(b)exercise administrative control over the Panchayat Secretary and supervise his work for the purpose of implementation of the resolutions of the Gram Panchayat or any committee thereof;(c)incur contingent expenditure up to such limit as may be fixed by the Government from time to time and authorize payment and refunds with the approval of Gram Panchayat;(d)act only within the terms of sanction given in any resolution of the Gram Panchayat;(e)maintain sanitation in the village;(f)take up plantation and maintain Green coverage in the village;(g)for the purpose of effective functioning of the Gram Panchayat, the Sarpanch shall reside in the village and visit the Gram Panchayat office regularly.
