34. Powers, functions and duties of Pradhan and Upa-Pradhan.
(1)The Pradhan shall -(a)be responsible for the maintenance of the records of the Gram Panchayat;(b)have general responsibility for the financial and executive administration of the Gram Panchayat;(c)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 the State Government;(d)for the transaction of business connected with this Act or for the purpose of making any order authorised 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 Pradhan shall not exercise such powers, perform such functions or discharge such duties as may be required by the rules made under this Act to be exercised, performed or discharged by the Gram Panchayat at a meeting;(e)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 State Government may, by rules made in this behalf, prescribe.(2)The Upa-Pradhan shall -(a)exercise such of the powers, perform such of the (unctions and discharge such of the duties of the Pradhan as the Pradhan may; from time to time, subject to rules made in this behalf by the State Government, delegate to him by order in writing:Provided that the Pradhan may at any time withdraw all or any of the powers, functions and duties so delegated to the Upa-Pradhan;(b)during the absence of the Pradhan, exercise all the powers, perform all the functions and discharge all the duties of the Pradhan;(c)[ 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 State Government may, by rules made in this behalf, prescribe.] [Clause (c) inserted by W.B. Act 37 of 1984.]
