Section 82 in The Jammu and Kashmir Panchayati Raj Rules, 1996
82. Duties of Sarpanch.
- It shall be the duty of the Sarpanch. -(a)to arrange for the convening of the meetings of Panchayat and to preside over them ;(b)to conduct the business at the meetings and preserve order ;(c)to keep a watch over the finances and superintend the executive, administration of the Panchayat and to bring to the notice of the Panchayat any defect therein ;(d)to superintend and control the establishment maintained by the Panchayat ;(e)to carry out the resolution of the Panchayat ;(f)to arrange for the maintenance of the various registers provided under rules ;(g)to arrange the collection of taxes, levies and fees imposed by the Panchayat ;(h)to arrange for execution of various works ; and(i)to perform such other duties as are required or imposed on him or under the Act or any other law.Explanation. Grave emergency ordinarily shall be construed to arise when there is an outbreak of any epidemic or flood or any other emergency.
