Section 32(1) in Rajasthan Panchayati Raj Act, 1994
(1)The Sarpanch shall -(a)be responsible for convening the meetings of the Gram Sabha and preside over such meetings;(b)be responsible for convening the meetings of the Panchayat and shall preside over and regulate such meetings;(c)be responsible for the maintenance of records, of the Panchayat;(d)have the general responsibility for the financial and executive administration of the Panchayat;(e)exercise administrative supervisions and control over the work of the staff of the Panchayat and the officers and employees whose services may be placed at the disposal of the Panchayat by any other authority;(f)for the transaction of business connected with this Act or for the purpose of making any order authorised thereby, exercise such powers, perform such functions and discharge such duties as may be exercised, performed or discharged by the Panchayat under this Act or the rules made thereunder;(g)furnish to the State Government or the officer incharge of Panchayat such reports, returns and record, whether periodical or otherwise, as may be prescribed or as may from time be called for; and(h)exercise such other powers, perform such other functions and discharge such other duties as the Panchayat may, by a resolution, direct or as the Government may, by rules made in this behalf, prescribe.
