Section 83(1)(a) in The Gujarat Panchayats Act, 1993

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State of Gujarat - Subsection

Section 83(1)(a) in The Gujarat Panchayats Act, 1993

(a)The President shall-

(i)convene, preside at and conduct meetings of the district panchayat;

(ii)have access to the records of the panchayat;

(iii)discharge all duties imposed, and exercise all the powers conferred on him by' or under this Act;

(iv)watch over the financial and executive administration of the panchayat and submit to the panchayat all questions connected therewith which shall appear to him to require its orders; and

(v)exercise administrative supervision over the District Development Officer for securing implementation of resolution or decisions of the panchayat or of any Committee thereof.

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State of Gujarat - Subsection

Section 83(1)(a) in The Gujarat Panchayats Act, 1993