Section 38(2) in The Maharashtra Village Panchayats Act, 1959
(2)Without prejudice to the generality of the foregoing provisions-(i)the Sarpanch shall-(a)[save where otherwise provided in this Act, preside over] [These words were substituted for the words 'preside over' by Maharashtra 13 of 1975, Section 10(a).] and regulate the meetings of the panchayat',(b)[* * * * *] [Sub-clause (b) was deleted by Maharashtra 36 of 1965, Section 19(a)(i).](c)exercise supervision and control over the acts done and action taken by all officers and servants of the panchayat [including supervision over the keeping and maintenance of records and registers of the panchayat in the custody of the Secretary] [This portion was added by Maharashtra 36 of 1965, Section 19(a)(ii).];(d)(e)(f)(g)[* * *] [Sub-clauses (d), (e), (f) and (g) were deleted by Maharashtra 4 of 1981, Section 2(a).](h)cause to be prepared all statements and reports required by or under this Act;(i)exercise such other powers and discharge such other functions as may be conferred or imposed upon him by this Act or rules made thereunder;[(i-a) in respect of the panchayat to which the Sarpanch is directly elected under section 30A-1A, the Sarpanch shall also exercise the following powers, functions and duties,- [Inserted by Maharashtra Act No. 54 of 2018, dated 13.8.2018.](a)finalise the agenda of panchayat meetings :Provided that, if three or more members demands regarding inclusion of any item on agenda for immediate next meeting, the Sarpanch shall include the same in next meeting :Provided further that, no ad-hoc financial business shall be transacted unless it forms a part of the circulated agenda :Provided also that, if the panchayat resolves on any subject that is detrimental to the well-being of the village at large in the opinion of Sarpanch, the Sarpanch shall cause the resolution to be kept for final decision immediately in the next following Gram- Sabha, and the decision of the said Gram Sabha shall be final ;(b)prepare the annual budget of panchayat ;(c)exercise all other powers to implement the schemes in consultation with panchayat ;](j)call meetings of Cram Sabha as provided in section 7 and preside over them;(ii)The Upa-Sarpanch shall, -(a)in the absence of the Sarpanch preside over and regulate the meetings of the panchayat [except where otherwise provided in this Act] [These words were added by Maharashtra 13 of 1975, Section 10(b).];(b)exercise such of the powers and perform such of the duties of the Sarpanch as the Sarpanch may, from time to time, delegate to him.(c)pending the election of a Sarpanch or in case the Sarpanch has been continuously absent from the village for more than fifteen days or is incapacitated, exercise the powers and perform the duties of the Sarpanch.
