Section 137(2) in The Gujarat Panchayats Act, 1993
(2)Subject to the provisions of this Act and the rules made thereunder the Taluka Development Officer shall-(a)be entitled to-(i)attend the meetings of the taluka panchayat, or any of its committees;(ii)call for any information, return, statement of accounts or report from any officer or servant of or holding office under the taluka panchayat:(iii)grant leave of absence for a period not exceeding two months to such class of officers as may be prescribed by rules;(iv)call for an explanation from any officer or servant of or holding office under the taluka panchayat,(b)subject to the control of the taluka panchayat, discharge duties and perform functions, in respect of matters which by or under this Act, are not expressly imposed or conferred on any committee, presiding officer or any officer of the taluka panchayat;(c)appoint such class of officers and servants as may be prescribed;(d)supervise and control the execution of all activities of the taluka panchayat;(e)take necessary measures for the speedy execution of all works and development schemes of the taluka panchayat;(f)have custody of all papers and documents connected with the proceedings of meetings of the taluka panchayat and of its committees;(g)assess and give his opinion confidentially every year on the work of the officers holding office under the taluka panchayat; forward them to such authorities as may be prescribed by the State Government and lay down the procedure for writing such reports about the work of officers and servants under the taluka panchayat;(h)draw and disburse money out of the fund:(i)exercise supervision and control over the acts of officers and servants holding office under the taluka panchayat in matters of executive administration and those relating to accounts and records of the taluka panchayat; and(j)exercise such other powers and perform such other functions as may be prescribed by the State Government.
