Section 19 in The Orissa Grama Panchayats Act, 1964
19. Powers, duties and functions of Sarpanch.
(1)Save as otherwise expressly provided by or under this Act, the executive powers of the Grama Panchayat for the purpose of carrying out the provisions of this Act, shall be exercised by the Sarpanch, who shall act under the authority of the said Grama Panchayat.(2)Without prejudice to the generality of the provisions of Sub-section (1) the Sarpanch shall, save as otherwise provided in this Act, or the rules made thereunder and subject to such general or special orders as may be issued from time to time by the State Government in that behalf-(a)convene and preside over the meetings of the Grama Panchayat and conduct, regulate and be responsible for the proper maintenance of the records of the proceeding of the said meetings;(b)execute documents relating to contracts on behalf of the Grama Sasan;(c)be responsible for the proper custody of all records and documents, all valuable securities and all properties and assets belonging to or vested in or under the direction, management or control of the Grama Sasan;(d)be responsible for the proper working of the Grama Panchayat as required by or under this Act;(e)cause to be prepared all statements and reports required by or under this Act;(f)exercise supervision and control over the acts and proceedings of all officers and employees of the Grama Panchayat;(g)be the authority to enter into correspondence on behalf of the Grama Panchayat; and(h)exercise such other powers, discharge such other duties and perform such other functions as may be conferred or imposed on or assigned to him by or under this Act.
