111. [ Secretary. [Substituted by Act 37 of 2003 w.e.f. 1.10.2003.]
(1)Every Grama Panchayat shall have a whole time Secretary who shall be an officer of the Government and shall draw his salary and allowance from the fund of the Grama Panchayat, after the same is credited to the Grama Panchayath fund by the Government.(2)The Secretary shall perform all the duties and exercise all the powers imposed or conferred upon him by or under this Act or any rules or bye-laws made thereunder.(3)Without prejudice to the generality of the provisions under sub-section (2), the Secretary shall perform the following functions, namely:-(a)submit to the Grama Panchayat the monthly accounts of the Grama Panchayat before the tenth day of succeeding month;(b)furnish returns, statement of accounts and such other information when called for, by the Government or the auditor;(c)inspect or cause to be inspected the accounts of institutions under the control of the Grama Panchayat;(d)keep records of the Grama Panchayat. Standing committees, and other committees, Grama Sabha and Ward Sabha;(e)co-ordinate the preparation of the annual plan and five year plan so that the approved plan is submitted to the District Planning Committee in time;(f)disburse Grama Panchayat fund and plan fund to the officers concerned and furnish utilization certificate in the manner prescribed.]
