Section 109 in Uttarakhand Panchayati Raj Act, 2016
109. Duties and powers of Chairman of the Zila Panchayat.
- A (1) It shall be the duty of Chairman unless provided otherwise by this Act or prevented by reasonable cause-(i)to convene and preside at all meetings of the Zila Panchayat and of such of its committees as may be prescribed in this behalf ;(ii)otherwise to control in accordance with any regulation made in this behalf the transaction of business at, all meetings of the Zila Panchayat ;(2)to watch over the financial administration and superintend the executive administration of the Zila Panchayat, and bring to the attention of the Zila Panchayat if any, defect therein;(3)shall supervise and control the head of the departments and other employees of the Zila Panchayat through the Chief Executive Officer;(4)shall supervise and inspect of the works of the Gram Panchayat, Kshettra Panchayat or Zila Panchayat and receive copies of the detail letters, accounts, representation and instruments for this purpose;(5)to perform such other duties as are required of or imposed on him under this Act or the rules made thereunder of any other law for the time being in force.B (1) In case of any kind of vacancy of the Chairman perform all such powers and functions exercise by the Chairman which are mentioned in section 108.(2)To exercise and performed such powers and functions provided to the Vice Chairman by Chairman or Zila Panchayat.
