Section 55(2)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

(a)the Sarpanch shall-

(i)preside over and regulate the meeting of the panchayat;

(ii)exercise supervision and control over the acts done and actions taken by all officers and servants of the panchayat;

(iii)incur contingent expenditure upto fifty rupees at any one occasion;

(iv)operate on the fund of the panchayat including authorisation of payment, issue of cheques and refunds;

(v)be responsible for the safe custody of the fund of the panchayat,

(vi)cause to prepare all statements and reports required by or under this Act;

(vii)exercise such other powers and discharge such other functions as may be conferred or imposed upon him by this Act or rules made thereunder.

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