96. Powers and functions of Sarpanch and Up-Sarpanch.
- Subject to the provisions of this Act and Rules made thereunder, the Sarpanch shall-(a)be the President of Gram Katchahry and benches thereof;(b)entertain suits and cases on application of parties and police reports;(c)have the powers of a Civil Court under the Code of Civil Procedure, 1908 to take evidence and to compel attendance of the parties, witnesses and such other persons as may be required and production of documents or instruments for disposal of such suits or cases; and(d)exercise such other powers and perform such other duties as may be prescribed;(2)The Up-Sarpanch shall during the vacancy in the office of the Sarpanch or the incapacity or temporary absence of the Sarpanch, perform all his duties and exercise all his powers and exercise or perform any other powers or duties which may be prescribed.
