Section 25 in Andhra Pradesh Panchayat Raj Act, 1994
25. Powers and functions of the Sarpanch.
- Save as otherwise provided by or under this Act, the Sarpanch shall-(a)make arrangements for the election of the Upa-Sarpanch within one month from the date of occurrence of the Vacancy;(b)have full access to the records of the Gram Panchayat;(c)exercise administrative control over the executive authority, if there is one, for the purpose of implementation of the resolutions of the Gram Panchayat or any committee thereof;(d)exercise all the powers and perform all the functions specifically conferred or imposed on the Sarpanch by this Act or the rules made thereunder;(e)have power to require any [Executive Authority] [The words executive officer substituted with the words Executive Authority through out the principal Act by Section 12 of Act No. 22 of 2002.] of any village within the jurisdiction of the Gram Panchayat to furnish any information on any matter falling within such categories as may be prescribed in respect of such village or any person or property therein, required for the purpose of this Act;(f)intimate to the District Panchayat Officer, every case where any member has incurred any disqualification under Sections 16 to 20; and(g)act only within the terms of sanction given in any resolution of the Gram Panchayat.
