64. Powers and duties of the Sarpanch and Deputy Sarpanch.
(1)The Sarpanch of the Panchayat shall, in addition to the power exercisable under any other provision of this Act or rules made thereunder,-(a)convene meeting of the Panchayat;(b)have access to the records of the Panchayat; [....] [The world 'and' omitted by the Amendment Act 1 of 1997.](c)exercise supervision and control over the acts of the officers and employees of the Panchayat;(d)[ incur expenditure not exceeding [rupees five thousand] [The clause (d) to (m) inserted by Amendment Act 1 of 1997.] per month on any matter in an emergency and in public interest;(e)recommend or not, the sanction of any kind of leave to all the officers and employees of the Panchayat including the Gram Sevak;(f)place all the correspondence received from the Government, Director, Chief Executive Officer, before the meeting of the Panchayat;(g)hold regular Gram Sabha and other meetings of the Panchayat;(h)recover the tax, fees and other dues from the defaulters of the Panchayat;(i)place the audit report before the meeting of the Panchayat and ensure its due compliance;(j)stop any unauthorized construction erected in the Panchayat area notwithstanding anything contained in sub-section (3) of section 66 of this Act and place the matter immediately before the ensuing meeting of the Panchayat for taking suitable decision;(k)remove encroachment and obstruction upon public property, street, drains and open sites not being private property;(l)ensure due compliance of the provisions of the Act; and(m)comply with the directions/instructions issued by the Director, Chief Executive Officer, Deputy Director or Block Development Officer.](2)The Sarpanch may, if in his opinion the immediate execution of any work or doing of any act which requires the sanction of a committee or of the Panchayat, is necessary in public interest convene a meeting for the purpose with a notice of twenty four hours.(3)[ The Deputy Sarpanch of the Panchayat shall exercise all the powers and perform all the duties and functions of the Sarpanch of the Panchayat, whenever the Sarpanch is absent or is on leave or resigns from office or expires or is disqualified or is incapacitated from functioning or if a motion of no confidence is passed against him under section 51 of this Act, until the Sarpanch resumes his office or the post of Sarpanch is filled by election, as the case may be.] [Sub-section (3) substituted by the Amendment Act, 2010.]
