(4)The Commissioner shall -(a)have the right to attend the meetings of the Panchayat Union Council or of any committee thereof and take part in the discussions thereat, but without the right to move any resolution or to vote;(b)attend any meeting of the Panchayat Union Council or of any Committee thereof if required to do so by the Chairman;(c)carry into effect the resolutions of the Panchayat Union Council;(d)furnish to the Panchayat Union Council such periodical reports regarding the progress made in carrying out the resolutions of that body and in the collection of taxes as the council may direct;(e)control all the officers and servants of the Panchayat Union Council;(f)perform all the duties specifically imposed and exercise all the powers conferred on the Commissioner by this Act and subject, whenever it is hereinafter expressly so provided, to the sanction of the Panchayat Union Council and subject also to all other restrictions, limitations and conditions hereinafter imposed, exercise the executive power for the purpose of carrying out the provisions of this Act and be directly responsible for the due fulfillment of the purposes of this Act.
