- The Pradhan shall -(a)convene, preside at, and conduct meetings of the Panchayat Samiti;(b)have full access to all his records;(c)discharge all duties imposed and exercise all the powers conferred on him under this Act and the rules made there under and perform such functions as are entrusted to him by Government from time to time;(d)encourage the growth of initiative and enthusiasm in the Panchayat and provide to them guidance in the plans and production programmes undertaken by them and help the growth of co-operation and voluntary organisation therein;(e)exercise supervision and control over the Vikas Adhikari [and Block Elementary Education officer] [Inserted by Section 27 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with immediate effect.] for securing implementation of such resolutions or decisions of the Panchayat Samiti or of the Standing Committees thereof as are not inconsistent with the provisions of this Act or any general or specific directions issued under this Act;(f)exercise overall supervisions over the financial and executive administration of the Panchayat Samiti and place before the Panchayat Samiti all question connected therewith which shall appear to him to require its orders and for this purpose may call for records of Panchayat Samiti; and(g)have emergency power to accord sanction upto a total sum of twenty five thousand rupees in a year in consultation with Vikas Adhikari for the purpose of providing immediate relief to those who are affected by the natural calamities in the Panchayat Samiti area :Provided that the Pradhan shall place at the next meeting of the Panchayat Samiti for its ratification, the detail of such sanctions.
