Section 32 in Uttarakhand Panchayati Raj Act, 2016
32. Duties and powers of the Pradhan of Gram Panchayat.
(1)The duties and powers of Pradhan unless otherwise provided by this Act, shall be as follows-(a)convene and preside the meetings of Gram Sabha and Gram Panchayat and their Committees;(b)preside Gram Sabha, Gram Panchayat or such committees in which he is Chairman under this Act.(2)For the disposal of work in all meetings of Gram Sabha or Gram Panchay at, he/she shall control according to the regulations or rules made for this purpose.(3)Shall supervise on the financial administration of Gram Panchayat and superintendence of Executive Administration and if found any irregularity come to the knowledge of Gram Panchayat and Gram Sabha.(4)shall perform such other duties who is delegated to him by this Act or rules, regulation, byelaws or by other any law time being in force made their under required by him.(5)to updated all records of Gram Panchayat by the Secretary subject to the custody of Gram Pradhan.(6)any member of the Gram Panchayat may submit any resolution in the meeting and can ask question in prescribed method relating to the concerning subject of administration of Gram panchayat from Pradhan or Up Pradhan.
