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State of Assam - Section

Section 77 in Assam Panchayat Act, 1994

77. Powers, Functions & Duties of President & Vice-President.

(1)The President shall-
(a)perform all the duties imposed and exercise all the powers conferred on the Zilla Panchayat under this Act and rules made there under;
(b)convene, preside over and conduct meetings of the Zilla Parishad;
(c)exercise administrative supervision over the Chief Executive Officer and through him, all Officers and the employees whose services may be placed at the disposal of the Zilla Parishad by the Government;
(d)exercise such other powers, perform such other functions and discharge such other duties as the Zilla Parishad may, by general resolution direct or the Government may by rules made in this behalf prescribed;
(e)exercise overall supervision over the financial and executive administration of the Zilla Parishad and place before the Zilla Parishad all questions connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zilla Parishad.
(2)The Vice-President shall-
(a)in absence of the President preside over the meeting of Zilla Parishad;
(b)exercise such powers and perform such duties of the President, as the President from time to time may, subject to the rules as may be prescribed, delegate to him by order in writing; and
(c)pending the election of the President or during the absence of the President from the district, or by reason of leave for a period exceeding 30(Thirty) days, exercise the powers and perform the duties of the President.