Section 115ZA(1) in The Goa Panchayat Raj Act, 1994
(1)Save as otherwise expressly provided by or under this Act, the Member Secretary shall,-(a)exercise all the powers specially imposed or conferred upon him by or under this Act or under any other law for the time being in force;(b)lay down the duties of and supervise and control the officers and official of, or holding office under the Taluka Panchayat in accordance with rules made by the Government;(c)supervise and control the execution of all works of the Taluka Panchayat;(d)take necessary measures for the speedy execution of all works and developmental Schemes of the Taluka Panchayat;(e)have custody of all papers and documents connected with the proceedings of the meetings of the Taluka Panchayat and its Committees.(f)draw and disburse moneys out of the Taluka Panchayat fund; and(g)exercise such other powers and discharge such other functions as may be prescribed.
