(2)Notwithstanding anything contained in sub-section (1), the District Panchayat shall have power to issue such specific direction as it may think fit regarding the performance by the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] of any of the functions assigned to him under this Act.
