47A. [ Executive powers of the Sarpanch. [Inserted by the Amendment Act 1 of 1997.]
- Notwithstanding anything contained in this Act and the rules framed thereunder, the Sarpanch shall exercise the powers on the following matters, namely:-(i)to implement the programme of welfare schemes and other developmental works;(ii)to execute and implement the resolution passed by the Panchayat on the matters not specified in section 47.]
