(1)The Sarpanch of the Panchayat shall, in addition to the power exercisable under any other provision of this Act or rules made thereunder,-(a)convene meeting of the Panchayat;(b)have access to the records of the Panchayat; [....] [The world 'and' omitted by the Amendment Act 1 of 1997.](c)exercise supervision and control over the acts of the officers and employees of the Panchayat;(d)[ incur expenditure not exceeding [rupees five thousand] [The clause (d) to (m) inserted by Amendment Act 1 of 1997.] per month on any matter in an emergency and in public interest;(e)recommend or not, the sanction of any kind of leave to all the officers and employees of the Panchayat including the Gram Sevak;(f)place all the correspondence received from the Government, Director, Chief Executive Officer, before the meeting of the Panchayat;(g)hold regular Gram Sabha and other meetings of the Panchayat;(h)recover the tax, fees and other dues from the defaulters of the Panchayat;(i)place the audit report before the meeting of the Panchayat and ensure its due compliance;(j)stop any unauthorized construction erected in the Panchayat area notwithstanding anything contained in sub-section (3) of section 66 of this Act and place the matter immediately before the ensuing meeting of the Panchayat for taking suitable decision;(k)remove encroachment and obstruction upon public property, street, drains and open sites not being private property;(l)ensure due compliance of the provisions of the Act; and(m)comply with the directions/instructions issued by the Director, Chief Executive Officer, Deputy Director or Block Development Officer.]
