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State of Goa - Section

Section 147 in The Goa Panchayat Raj Act, 1994

147. Powers and duties of the Adhyaksha.

- The Adhyaksha of the Zilla Panchayat shall,-
(a)convene, preside at and conduct meetings of the Zilla Panchayat;
(b)discharge all duties imposed and exercise all the powers conferred on him by or under this Act or perform such functions entrusted to him by the Government from time to time;
(c)exercise such administrative supervision and control over the Chief Executive Officer for securing implementation of resolutions or decisions of the Zilla Panchayat or of the Standing Committees which are not inconsistent with the provisions of this Act, or any general or specific directions issued under this Act;
(d)exercise overall supervision over the financial and executive administration of the Zilla Panchayat and place before the Zilla Panchayat all the questions connected therewith which shall appear to him to require its order and for this purpose may call for records of the Zilla Panchayat; and
(e)have power to accord sanction up to a total sum of rupees one lakh in a year for the purpose of providing immediate relief to those who are affected by natural calamities in the district:
Provided that the Adhyaksha shall place at the next meeting of the Zilla Panchayat for its ratification, the details of such sanctions.