Section 17(1) in The Bihar Panchayat Raj Act, 2006
(1)The Mukhiya shall -(a)be responsible for convening the meetings of Gram Sabha and shall preside over its meetings;(b)be responsible for convening the meeting of Gram Panchayat and shall preside over its meetings;(c)be responsible for the proper maintenance of the records of the Gram Panchayat,(d)have the general responsibility for the financial and executive administration of the Gram Panchayat.(e)exercise administrative control and supervision over the work of the employees and officers of the Gram Panchayat and employees whose services may be placed at the disposal of the Gram Panchayat by any other authority;(f)for the transaction of business connected with this Act or for the purposes of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Gram Panchayat under this Act or the Rules made thereunder:Provided that the Mukhiya shall not exercise such powers or perform such functions or discharge such duties as may be required by the Rules made under this Act to be exercised, performed or discharged only by the Gram Panchayat at a meeting;(g)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by Rules made in this behalf, prescribe.
