101. Powers, functions and duties of Chairman and Vice-Chairman.
(1)The Chairman shall-(a)by responsible for maintenance of the records of the Panchayat Samiti ;(b)have general responsibility for the financial and executive administration of the Panchayat Samiti ;(c)exercise administrative supervision and control over the work of the staff of the Panchayat Samiti and the officers and employees whose services may be placed at the disposal of the Panchayat Samiti by the State Government ;(d)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 and discharge such duties as may be exercised, performed or discharged by the Panchayat Samiti under this Act or the rules made thereunder :Provided that the Chairman shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised performed or discharged by the Panchayat Samiti at a meeting ; and(e)exercise such other powers, perform such other functions and discharge such other duties as the Panchayat Samiti may, by general or special resolution, direct or as the State Government may, by rule made in this behalf, prescribe.(2)The Vice-Chairman shall-(a)exercise such of the powers, perform such of the functions and discharge such of the duties of the Chairman as the Chairman may, from time to time, subject to rules made in this behalf by the State Government, delegate to him by order in writing :Provided that the Chairman may at any time withdraw the powers and functions delegated to the Vice-Chairman ;(b)during the absence of the Chairman, exercise all the powers, perform all the functions and discharge all the duties of the Chairman ; and(c)exercise such other powers, perform such other functions and discharge such other duties as the Panchayat Samiti may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.
