Section 17(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)The Chairperson shall-(a)be responsible for convening the meeting of Gram Sabha and preside over its meeting;(b)be responsible for convening the meeting of Gram Panchayat and preside over its meetings;(c)be responsible for the maintenance of the records of the Gram Panchayat;(d)have the general responsibility for the financial and executive administration of the Gram Panchayat;(e)exercise administrative supervision and control over the work of the staff of the Gram Panchayat and the officers and employees whose services may be placed at the disposal of the Gram Panchayat by any other authority;(f)for the transaction of business connected with this Act, or for the purpose of making any order authorized thereby, exercise such powers, perform such functions and discharge such duties as may be exercised. Performed or discharged by the Gram Panchayat under this Act or the rules made thereunder;Provided that the Chairperson shall not exercise such power, perform such functions or discharge such duties as may be required, by the rules made under this Act to be exercised, performed or discharge by the Gram Panchayat at a meeting; and(g)exercise such other powers, perform such other functions and discharge such other duties as the Gram Panchayat may, by general or special resolution direct or as the Government may by rules made in this behalf, prescribe.
