- The Sabhapati shall:-(a)regulate the meetings of the Gram Panchayat;(b)be responsible for the maintenance of maintenance of records and registers of the Gram Panchayat;(c)exercise supervision and control over the acts done and action taken by the member of the Gram Panchayat and such Officers and other employees whose services may be placed at the disposal of the Gram Panchayat by the State Government;(d)operate jointly with the Sachiva of the Gram Panchayat the fund of the Gram Panchayat including authorization of payment,issue of cheques and refunds;(e)issue receipts under his signature for money received by him on behalf of the Gram Panchayat.(f)cause preparation of all statements and reports required by or under this Act;(g)exercise such other powers, perform such other functions and discharge such others duties as the Gram Panchayat may, by general or special resolution, direct or as the StateGovernment may prescribe.
