[-] [Omitted the words 'and Up-Sarpanch' vide Haryana Act No. 10 of 1999.]. (1) The Sarpanch shall-(i)convene meeting of Gram Sabha and Gram Panchayat ;(ii)preside over the meetings of Gram Sabha and Gram Panchayat;(iii)have the general responsibility for the executive and financial administration of the Gram Panchayat;(iv)exercise administrative supervision and control over the work of the staff of the Gram Panchayat and the officers and employees whose services may be placed at the disposal of the Gram Panchayat by any other authority; and(v)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 Gram Panchayat under this Act or the rules made thereunder ;(vi)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution, direct or as the Government may, by rules made in this behalf, prescribe.[-] [Omitted vide Haryana Act No. 10 of 1999.]
