Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Gujarat - Subsection

Section 69(1)(a) in The Gujarat Panchayats Act, 1993

(a)The President shall-
(i)convene, preside at, and conduct meetings of the taluka panchayat;
(ii)have access to the records of the panchayat;
(iii)discharge all the duties imposed, and exercise all the powers conferred on him by or under this Act,
(iv)watch over the financial and executive administration of the panchayat and submit to the panchayat all questions connected there with which shall appear to him to require its orders; and
(v)exercise administrative supervision over the Taluka Development Officer for securing implementation of resolutions or decisions of the panchayat or of any committee thereof.