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[Cites 0, Cited by 1] [Section 77] [Entire Act]

State of Assam - Subsection

Section 77(1) in Assam Panchayat Act, 1994

(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.