13. Powers, Function and Duties of President and Vice-President of Gaon Panchayat.
(1)The President shall:(a)be responsible for convening the meeting if Gaon Sabha.(b)be responsible for convening the meeting of the Gaon Panchayat and preside over its meetings.(c)be responsible for the maintenance of the records of the Gaon Panchayat.(d)have the general responsibility for the financial and executive administration of the Gaon Panchayat.(e)exercise administrative supervision and control over work of the staff of the Gaon Panchayat and the officers and employees whose services may be placed at the disposal of the Gaon Panchayat by any other authority;(f)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions or discharge such duties as may be prescribed performed of discharged by the Gaon Panchayat under this Act or the rules made thereunder;Provided that the President shall not exercise such powers, perform such functions and discharge such duties as may be required by the rules made under this Act.(g)Exercise such other powers, perform such other functions and discharge such other duties as the Gaon Panchayat may, by general or special resolution, direct or as the Government may by rules made in this behalf, prescribe,(2)The Vice-President shall,(a)Exercise such of the powers, perform such of the functions and discharge such of the duties of President as the President may, from time to time subject to rule made in this behalf by the Government, delegate to him order in writing:Provided that the President may at any time withdraw all or any of the powers, functions and duties so delegated to the Vice-President.(b)During the absence of the President, excise all the powers perform all the functions and discharge all the duties of the President with the approval of the President of the Gaon Panchayat.(c)Exercise such other powers, performs such other functions and discharge such other duties as the Gaon Panchayat may, by general or special resolution, direct or as the Government may, by rules made in this behalf prescribe.(d)exercise all the powers, perform all the functions and discharge all the duties of the President as provided under sub-section (1) of Section 13, if the President be removed, and or dies or resigns, till the office of the President is filled up in the manner as provided under sub-section (1) (b) of section 6.
